Section 17 in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
17. Future acquisition of land by inheritance or otherwise in excess of permissible area or increase in such area as a result of operation of this Act.
(1)Subject to the provisions of section 15, if after the commencement of this Act, any person, whether as landowner or tenant, acquires by inheritance or by bequest or gift from a person to whom he is an heir any land, any person has acquired by transfer, exchange, lease, agreement or settlement any land, or if, after such commencement, any person acquires in any other manner any land, which, with or without the lands already owned or held by him, exceeds in the aggregate the permissible area or any person whose land exceeds the permissible area as a result of the operation of any provision of this Act, then he shall, within the period prescribed, furnish to the Collector, a return in the prescribed form and manner giving the particulars of all lands and selecting the land not exceeding in the aggregate the permissible area which he desires to retain, and if the land of such person is situate in more than one patwar circle, he shall also furnish a declaration required by section 9.(2)If he fails to furnish the return and select his land within the prescribed period, then the Collector may in respect of him obtain the information required to be shown in the return through such agency as he may deem fit and select the land for him in the manner specified in sub-section (1) of section 8.(3)If such person fails to furnish the declaration, the provisions of [section 9] [Substituted for the word and figure 'section 8' by section 7 of H.P. Act No. 1 of 1974.] shall apply.(4)The excess land of such person shall be at the disposal of the State Government for utilisation as surplus area under section 15 or for such other purpose as the State Government may by notification direct.Explanation. - In the case of family, the return may be furnished by any adult member, of the family and in the case of the sole minor by his guardian:Provided that the Collector shall, before determining the surplus area, give to all the members of the family an opportunity of being heard.
