Section 26(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(2)Any officer, agency or person whose services are utilized under sub-section (1) may subject to the direction and control of the Accountability Commission as the case may be,(a)summon and enforce the attendance of any person and examine him;(b)require the discovery and production of any document; and(c)requisition any public record or copy, thereof from any office.
