Section 9(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)If any person who has held or is deemed to have held land [in excess of ceiling area] [Substituted for 'in excess of 15 standard acres' by section 3(6) of Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972.] fails to furnish the return under information section 8 or furnishes an incorrect or incomplete return under that section, the authorized officer may, by notice, require such person to furnish the return or the additional particulars, as the case may be, within the time specified in the notice, or within such further time not exceeding thirty days as the authorized officer may, in his discretion, allow.
