Section 8(1) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(1)Every person, who on the appointed day or at any time thereafter holds the land exceeding the permissible area shall furnish to the Collector particulars of all his lands and that of the separate unit within a prescribed period and in the prescribed form and manner and stating therein the selection of land not exceeding in the aggregate the permissible area which he desires to retain:Provided that such person shall state in the return any transfer or other disposition of land made by him after the appointed day.
