Section 26(2) in Assam State Acquisition of Zamindaries Act, 1951
(2)The Deputy Commissioner or any officer authorised by him in writing may, for the purposes of sub-section (1) and (3) of section 8 of this Act, seize and take possession of any documents, papers and registers that are, in his opinion, necessary for the management of the estate or tenure vested in the State :Provided that the proprietor or tenure-holder concerned shall have the right to take copy at his own cost of such documents, papers or registers.
