Section 30(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(1)Where any land has become liable to be treated as surplus land [* * *] [Certain words omitted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).] under Section 29, the tenure-holder shall, within such period as may be prescribed submit, a statement to the Prescribed Authority in the form and in the manner laid down under Section 9 indicating in the statement the plot or plots which he would like to retain as a part of his ceiling area.
