Section 21 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
21. Power to obtain information.
- The requisitioning authority may, with a view to requisitioning any property under section 19 or determining the compensation payable under section 20 by order, require any person to furnish to such authority as may be specified in the order such information in his possession relating to such property as may be so specified.
