Section 10 in State Land Acquisition Act, 1990 (1934 A.D.)
10. Power to require and enforce the making of statements as to names and interests.
(1)The Collector may also require any such person to make or deliver to him, at a time and place mentioned (such time not being earlier than thirty days after the date of the requisition) a statement containing, so far as may be practicable, the name of every other person possessing any interest in the land or any part thereof as co-proprietor, sub-proprietor, mortgagee, tenant or otherwise, and of the nature of such interest and of the rents and profits (if any) received or receivable on account thereof for 3 years next preceding the date of the statement.(2)Every person required to make or deliver a statement under this section or section 9 shall he deemed to be legally bound to do so within the meaning of sections 172 to 177 of Ranbir Penal Code.Enquiry into measurements, value and claims and award by the Collector
