Section 7 in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
7. Furnishing of return by persons holding land in excess of ceiling area.
(1)Within thirty days from such date as may be specified in the notification issued by the Government in this behalf, every person, who, on the appointed day, held land in excess of the ceiling area shall, in respect of all land held by such person on such day, furnish to the authorised officer within whose jurisdiction the holding of such person or the major part thereof is situated, a return containing the following particulars, namely: -(i)particulars of all the land;(ii)particulars of the members of the family and of the land held by each member of the family;(iii)particulars of any interest either in the land held by a trust or in the income from such land reserved in his favour or in favour of any member of his family;(iv)particulars of the encumbrances, if any, over the land together with the name and address of the creditor;(v)particulars of any pending litigation respecting the land or part thereof;(vi)particulars of the land which such person desires to retain within the ceiling area and the land which he desires to be declared as surplus land;(vii)particulars of land held by tenant, if any, and the name and address of such tenant;(viii)such other particulars as may be prescribed.Explanation-I. - In the case of a member of the Armed Forces, the reference to thirty days shall be deemed to be a reference to one year.Explanation-II. - Where land is held by -(a)an individual, the return shall be furnished by him or any person authorised by him in writing in this behalf.(b)a person who is a minor, lunatic, idiot, or is subject to a like disability, the return shall be furnished by the guardian, manager or other person in charge of such person or of the property of such person.(c)a company or other corporate body, the return shall be furnished by any person competent to act for such company or body in this behalf.Explanation-III. - Where land is held by a family, the return shall be furnished by the person in management of such family or of the property of such family and the return so furnished shall be binding on the other members of the family;[***] [Proviso to Explanation III is omitted as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f 28.02.1977.]Explanation-IV. - Where in a family both husband and wife hold land separately and the aggregate of such land exceeds the ceiling area; the extent of land to be declared surplus by each of them shall bear the same proportion to the extent of land held by them.(2)The notification referred to in sub-section (1) shall contain such particulars and shall be published in such manner as may be prescribed.
