Section 32D in The Pepsu Tenancy and Agricultural Lands Act, 1955
32D. Submission of statement to Government.
(1)On the basis of the information given in the return under section 32-B [or the declaration furnished under sub-section (1) of section 32-BB which shall be duly verified through such agency as may be prescribed or the information obtained by the Collector under sub-section (3) of section 32-BB or] [Substituted for the words 'which shall be duly verified through such agency as may be prescribed or the information obtained by the Collector under' by Punjab Act No. 3 of 1959, section 7.] section 32-C, the Collector shall prepare a draft statement in the manner prescribed showing, among other particulars, the total area of land owned or held by such a person, the specific parcels of land which the landowner may retain by way of his permissible limit or exemption from ceiling and also the surplus area.(2)The draft statement shall include the advice of the Pepsu Land Commission appointed under section 32-P regarding the exemption from ceiling if claimed by the landowner and be published in the office of the Collector and a copy thereof shall be served upon the person or persons concerned in the form and manner prescribed. Any objection received within thirty days of the service shall be duly considered by the Collector and after affording the objector an opportunity of being heard order shall be passed on the objection.(3)Any person aggrieved by an order of the Collector under sub-section (2) may, within thirty days of the order, prefer an appeal to the State Government or an officer authorised by the State Government in this behalf.(4)Without prejudice to any action under sub-section (3), the State Government may of its own motion call for any record relating to the draft statement of any time and, after affording the person concerned an opportunity of being heard, pass such order as it may deem fit.(5)Any order of the State Government under sub-section (3) or sub-section (4) or of the Collector subject to the decision of the State Government under those sub-sections shall be final.(6)The draft statement shall then be made final in terms of the order of the Collector or the State Government as the case may be, or in terms of the advice of the Pepsu Land Commission regarding exemption from the ceiling claimed by the landowner (if any), and published in the Official Gazette and no person shall then be entitled to question it in any court to before any authority.(7)The final statement shall then be submitted by the Collector to the State Government as soon as may be and a copy thereof may on demand be given to the landowner or the tenant concerned.
