Section 35 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
35. Power of Collector to ask for information, etc.
- The Collector may, at any time by a written order served in the prescribed manner, require any landholder or other person or his agent to produce at a time and place specified in the order such documents, or to furnish, on affidavit or otherwise, such information relating to any land as he may consider necessary for giving effect to any of the provisions of this Act.
