Section 6(2) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(2)For the purpose of making an inquiry referred to in sub-section (1), the Deputy Commissioner or any person authorised by him in that behalf, may-(a)enter upon the public land and inspect, measure or demarcate the same at any time between sun-rise and sun-set; and(b)require, in such manner as may be prescribed, all persons concerned or any other person to furnish information relating to the names and other particulars of persons concerned and the person concerned or any other person so required shall be bound to furnish such information.
