Section 3(5) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(5)The return under Section 4 (2) of the Act shall be in Form A-l and shall be submitted in duplicate. It shall show-(a)the name and address of the person ;(b)the name and location of the tea estates (gardens) inside the State ;(c)grant No., patta No. or other lease No. covering the total area of each tea estate (garden) and the land revenue assessed and payable against each;(d)area under actual cultivation of tea as on the date of the commencement of the Act namely, 24th March, 1971;(e)area used for ancillary purposes specified in the Act as on the date of the commencement of the Act namely, 24th March, 1971 ;(f)any other particulars not inconsistent with the above as may be asked for by the Collector.It shall be submitted to the Collector of the sub-division in which the person is ordinarily resident, and in other cases to such Collectors, as the State Government may, by notification, order.The return shall be accompanied by a cadastral map prepared by an approved surveyor showing the details of the area used for actual cultivation of tea and specified ancillary purposes as on date of the commencement of the Act namely, 24th March, 1971.
