Section 12 in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
12. Power to obtain information.
- If a competent officer has reason to believe that any persons are in unauthorised occupation of any public premises or have committed any of the acts specified in clause (a) of sub-section (1) of Section 4, the competent officer or any other officer authorised by him in this behalf may require those persons or any other person to furnish information relating to the names and other particulars of the persons in occupation of the public premises and every person so required shall be bound to furnish the information in his possession.
