Section 3(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(2)Where the officer referred to in sub-rule (1) has reason to believe that there are other documents in the possession or custody of the Sreepadam landholder and is of opinion that such documents are essential for the administration of Sreepadam land, he may call upon the Sreepadam landholder to produce all such documents and he shall be bound to produce them.
