Section 8 in The Haryana Ceiling on Land Holdings Rules, 1973
8. Preparation of statement.
[Section 11]. - (1) After satisfying himself as to the correctness of the particulars given in Form I or II, the prescribed authority shall prepare a statement as required by sub-section (1) of section 11 in Form IV.Provided that if Form IV is not prepared in accordance with the particulars given in Form I, the prescribed authority shall pass an order giving reasons for the variation.(2)One copy of the statement in Form IV shall be sent to [the landowner, mortgagee with possession, and their tenant] [Substituted by Notification No. G.S.R. 222 H.A. 26/72/S 31/Amd, (4) 76 Dated 15.10.1976.] by registered post; and also to the Tehsildar and Collector of the district.(3)A fee of ten rupees in the shape of Court fee stamp per copy shall be charged for each additional copy supplied on demand.
