Section 65(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(3)(a)If the return is not furnished by the person holding the land, is the person's written authorization to furnish the return enclosed?(b)If the person specified in item (1) is a minor, lunatic, idiot or is subject to a like disability, is the person specified in item (2)(i)his guardian;(ii)his manager; or(iii)the person in charge of such person or of the property of such person ?(c)If the person specified in item (1) is a company or other corporate body, is the person specified in item (2) competent to act for such company or body in this behalf?(d)If the return relates to a family, is the person specified in item (2), in management of such family or of the property of such family ?
