Section 9(4) in The Haryana Ceiling of Land Holdings Act, 1972
(4)The declaration under sub-section (1) shall be furnished by, -(a)in the case of an adult unmarried person, such person;(b)in the case of a minor, lunatic, idiot or a person subject to like disability, the guardina, manager or other person in charge of such person or of the property of such person;(c)in the case of a family, the husband or in his absence, the wife, or, in the absence of both, the guardian of the minor children;(d)in the case of any other person, any person competent to act for such person in this behalf.
