Section 44 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
44. Powers for production of documents etc.
(1)Subject to any conditions or restrictions that may be prescribed, the [Financial Commissioner, Director of Consolidation] [Substituted by Act VI of 1973, Section 5.], Deputy Director of Consolidation, Settlement Officer (Consolidation), [Consolidation Tehsildar or Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] may, by written order, require any person to produce such documents, papers and registers or to furnish such information as he may deem necessary for the proper exercise of his powers or the proper discharge of his duties under this Act.(2)Every person required to produce any document, paper or register or to furnish an information under this section shall be deemed legally bound to do so within the meaning of sections 175 and 176 of the Jammu and Kashmir State Ranbir Penal Code, Svt. 1989.
