Section 165 in The Tripura Land Revenue And Land Reforms Act, 1960
165. Submission of returns.
Every person representing a family who at the commencement of this Act holds, or has at any time during the period between the 10th day of August, 1957 and such commencement held, land In excess of the ceiling limit shall submit to the competent authority, in such form and within such time as may be prescribed, a return giving the particulars of all land held by him and indicating therein the parcels of land, not exceeding the ceiling limit, which he desires to retain;Provided that in the case of a joint holding, all co-sharers may submit the return jointly indicating the parcels of land, not exceeding the aggregate of their individual ceiling limits, which they desire to retain.Explanation.-In the case of a person under disability, the return shall be furnished by his guardian or authorised agent, as the case may be.
