Section 19 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
19. Form of return to be furnished by persons having land in excess of the ceiling and manner of furnishing thereof.
(1)Every landowner or tenant required to furnish a return under section 32-B of the Act shall furnish it, in duplicate in Form VII-A or From VII-B, as the case may be, to the Collector of the district in which his land is situate, personally or by registered post (acknowledgement due):Provided that where the land of any such landowner or tenant is situate in more than one district, the return shall be furnished to the Collector in whose district the largest area of land mentioned therein is situate with additional copies thereof for the Collector of every other district in which the land of such landowner or tenant is situate.(2)The Collector to whom the return in Form VII-A or Form VII-B, is furnished shall issue a receipt to the person furnishing the return as soon as the return in the required number of copies is received by him.(3)In every case falling under the proviso to sub-rule (1) the Collector receiving the return shall forward two copies thereof to the Collector of every other district in which the land is situate.
