Section 5(j) in The Orissa Estates Abolition Act, 1951
(j)After serving a notice in writing on the Intermediary for the production of all such accounts, registers, maps, plans and other documents and papers as are in his opinion necessary for the administration and management of the Estate and if such notice is not complied with within the time fixed or such further time as the Collector may allow, it shall be lawful for the Collector or any Officer, not being below the rank of a Sub-Deputy Collector authorised by him in writing in this behalf, to enter upon any land or building with such assistance as he considers necessary and seize and take possession of all such accounts, registers, maps, plans and such other documents and papers and the Intermediary shall get a copy of the list of such papers seized and may also have access to the papers if he needs them for preferring his claim for compensation.
