Section 22 in Gujarat Devasthan Inams Abolition Act, 1969
22. Inamdars to deliver records to authorised officer.
(1)Wherever an officer authorised by the State Government in this behalf so directs, an inamdar shall deliver to him or such other officer as may be specified by him the records maintained by the inamdar relating to the Devasthan land.(2)If the inamdar fails without reasonable cause to deliver any such records, he shall, on conviction, be punished with fine which may extend to two hundred rupees. In the case of a continuing failure to deliver any such records the mamdai shall be punished with an additional fine which may extend to twenty five rupees for every day during which touch failure continues after conviction for the first failure.
