Section 32BB(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)Every landowner or tenant required to furnish a return under section 32-B, whose land is situated in more than one Patwar circle, shall furnish to the Collector within a period of one month from the commencement of the Pepsu Tenancy and Agricultural Lands (Amendment) Ordinance, 1958, a declaration supported by an affidavit in respect of the lands owned or held by him in such form and manner as may be prescribed.
