Section 7 in The Haryana Ceiling on Land Holdings Rules, 1973
7. Collection of information.
[Section 10]. - (1) Where any person fails to furnish the declaration as required by section 9, the prescribed authority shall cause the statements to be prepared in Form II by the Circle Revenue Officer.(2)The statement thus prepared would be communicated through notice in Form III. In case any objections are raised, the prescribed authority shall dispose of the same by an order giving reasons therefor.
