Section 7 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
7. Obligation to furnish information:
- Any person whose rights, interests or liabilities are required to be or have been entered in any record or register under this Regulation shall be bound, on the requisition of any Revenue Officer or Village Patwari engaged in compiling or revising the record or register, to furnish or produce for his inspection, within ore month from the date of such requisition, all such information or documents needed for the correct compilation or revision thereof as may be within his knowledge or in his possession or power:Provided that no such requisition shall be made by a Village Patwari unless it has been previously countersigned by a Revenue Officer of a rank not lower than that of a Peshkar.(2)A Revenue Officer to whom any information is furnished or before whom any document is produced in accordance with a requisition under sub-section (1) shall at once give a written acknowledgement thereof to the person furnishing or producing the same and shall endorse on any such document a note under his signature stating the fact of its production and the date thereof.
