Section 11 in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
11. Collector to take over land and interest vested in the State.
- Upon the publication of the notification under Section 4 it shall be lawful for the Collector or any officer appointed by him in this behalf-(a)to take charge of any khaikari land and of all interest vested in the State under the provisions of this Chapter, and to take or cause to be take such steps and use or cause to be used such force as may, in the opinion of the Collector or the officer so appointed, be necessary for this purpose;(b)to enter upon any khaikari land acquired under the provisions of this Chapter and make a survey or take measurement thereof or do any other act which he considers necessary for carrying out the purposes of this Act;(c)to require any person to produce to such authority as may be specified any books, accounts, or other documents relating to any such land or part thereof and to furnish to such authority such other information as may be specified or demanded; and(d)if the books, accounts and other documents, are not produced as required, to enter upon any land, and seize and take possession of such books, accounts and other documents.
