Section 18 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
18. Power to obtain information.
(1)For the purpose of carrying out any of the provisions of this Act and the rules or schemes framed thereunder, the State Government or any prescribed authority may, by order, require any person to furnish such information in his possession within such time, not being earlier than thirty days from the date of issue of the order, as may be specified in the order.(2)Every person required under sub-section (1) to furnish any information shall be deemed to be legally bound to do so within the meaning of section 176 of the Indian Penal Code.
