Section 10 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
10. Notice to tenure-holders failing to submit a statement or submitting an incomplete or incorrect statement. -
(1)In every case where a tenure-holder fails to submit a statement or submits an incomplete or incorrect statement, 1 required to be submitted under Section 9, the Prescribed Authority shall, after making such enquiry as he may consider necessary either by himself or by any person subordinate to him, cause to be prepared a statement containing such particulars as may be prescribed. The statement shall in particular indicate the, land, if any, exempted [under Section 6] [Substituted by U.P. Act No. 18 of 1973.] and the plot or plots proposed to be declared as surplus land.(2)The Prescribed Authority shall thereupon cause to be served upon every such tenure-holder in such manner as may be prescribed, a notice together with a copy of the statement prepared under sub-section (1) calling upon him to show cause within a period specified in the notice, why the statement be not taken as correct. The period specified shall not be less than ten days from the date of service of the notice.
