Section 21 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
21. Information, reports or returns.
- The State Authority or the City/ Urban Area Slum Redevelopment Committee, may, in relation to its functions under this Act, from time to time, require any person, officer, or other authority to furnish to it, reports, returns, statistics, accounts and other information as may be deemed necessary and such person, officer, or other authority, as the case may be; shall be bound to do so,
