(2)[ Where a person owns or holds land in excess of the ceiling area, such person shall, within a period of three months from the date notified under Section 83, file a statement before the Land Board inti-mating the location, extent and such other particulars as may be pre-scribed, of all the lands (including lands exempted under Section 81) owned or held by such person and indicating the lands proposed to be surrendered.] [Substituted by Act No. 35 of 1969.]Explanation I. - Where lands owned or held by a family stand in the name of more than one member of the family, the identity of the land, he ownership or possession or 'both of which is or are to be surrendered, shall be indicated as far as practicable with the concurrence of all the members in whose names they stand.Explanation II. - Where land to be surrendered is owned or held by two or more persons jointly, whether or not as members of an institution or of a joint family, the identity of the same shall be indicated as far as practicable with the concurrence of all the persons who own or hold such land.Explanation III. - Where 1[a person] owns or holds lands, including shares in the lands owned or held by a co-operative society, in excess of the ceiling area, the excess lands to be surrendered shall be lands other than shares in the lands owned or held by the co-operative society.[Explanation IV. [Inserted by Act 35 of 1969.] - Where any person owns or holds land in excess of the ceiling area, including lands mortgaged to the Government or to a co-operative society or to a co-operative land mor1gaje bank registered or deemed to be registered under the Co-operative. Societies Act for the time being in force, or to the Kerala financial Corporation or to the Kerala Industrial Development Corporation or to the State Small industries Corporation, [or to a scheduled bank as defined in the Reserve Bank of India Act, 1934 [or to a corresponding new bank constituted under the Ranking Companies (Acquisition and Transfer of Undertakings) Act, 1970 or to the Stare Bank of India constituted under the State Bank of India Act, 1955 or to a subsidiary bunk as defined in the State Bank of India (Subsidiary Banks) Act, 1959]] as security for any loan advanced by the Government or by such co-operative society or bank or corporation the excess lands to he surrendered shall, as far as possible, he lands other than those so mortgaged.][Explanation V. [Inserted by Act 17 of 1972.] - Where a person owns or holds land in excess of the ceiling area including lands owned by the Government of Kerala, the excess lands to be surrendered shall, as far as possible, be the lands owned by the Government of Kerala.]
