(1)For the purpose of carrying into effect the provisions of this Act, any officer, not below the rank of a [Revenue Inspector] [Substituted by Act No. 35 of 1969.] authorised by the Government in this behalf (hereinafter in this Section referred to as the authorised officer) may, by notice, require any person to furnish any information relating to the extent of land held by such person, the numbers of the members of the family, if any, of such person and such other particulars as may be prescribed. The person aforesaid shall furnish the information to such officer within such time as may be specified in the notice or within such further time not exceeding thirty days as the authorised officer may, in his discretion, allow.
