Section 21A(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(1)The declaration supported by an affidavit required to be furnished under section 32-BB of the Act shall be furnished by a landowner in Forms VII-C and VII-E and by a tenant in Forms VII-D and VII-E either personally or by registered post (acknowledgement due) to the Collector of the district in which his land is situated :Provided that where the land of any such landowner or tenant is situated in more than one district, the declaration supported by an affidavit shall be furnished to the Collector, in whose district the largest area of land mentioned therein is situate.
