Section 33(6) in Maharashtra Industrial Development Act, 1961
(6)For the purpose of determining the amount of compensation-(a)the Collector shall have power to require any person to deliver to him such returns and assessments as he considers necessary;(b)the Collector shall also have power to require any person known or believed to be interested in the land to deliver to him a statement containing, as far as may be practicable, the name of every other person having any interest in the land as co-owner, mortgagee, tenant, or otherwise, and the nature of such interest, and of the rents and profits (if any) received or receivable on account thereof for three years next preceding the date of the statement.
