Section 20(1) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(1)The declaration to be made under sub- section (2) of Section 20 by a transferee shall be filed in triplicate and shall contain the following information :(a)the plot No. and area of the land under transaction ;(b)the name and address of the transferor ;(c)the name and address of the transferee ;(d)the total area of lands already held or possessed by transferee or any member of his family as owner or tenant;(e)the plot No., location and other additional information necessary to identify the lands mentioned in (d) above ; and where these are held jointly with any other person, the share of the transferee or any member of his family ;(f)any other information not inconsistent with the above as required by the registering authority, or the Collector or any Officer authorised in this behalf, as the case may be, before whom the declaration is required to be filed with the provisions of sub-section (2) of Section 20.
