Section 10(2) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(2)The Tribunal shall serve on every person. who is liable to surrender the land held in excess of the ceiling area under sub-section (1), a notice specifying therein the extent of land which such person has to surrender and requiring him to file a statement within such period not being less than fifteen days, as it may fix, indicating therein, full particulars of the lands which such person proposes to surrender.
