Section 25(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(1)Subject to any conditions or restrictions that may be prescribed, the Director of Consolidation Deputy Director of Consolidation Sett1emcnt Officer Consolidation, Consolidation Officer, or Assistant, Consolidation Officer may, by written order require any person to produce such documents papers and registers or to furnish such information as .he may deem necessary for the proper exercise of his powers or the proper discharge of his duties under this Act.
