Section 7C — Power to obtain information.
The Census Act, 1948
1 [7C. Power to obtain information. -- The Central Government may, with a view to requisitioning any property under section 7A or determining the compensation payable under section 7B, by order, require any person to furnish to such authority as may be specified in the order such information in his possession relating to such property as may be so specified.]Open in Lexace · Ask the AI about this section
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