(1)A landowner who is liable to pay more than twenty rupees as land-revenue and whose land is situated within territorial jurisdiction of more than one Patwari shall, within a period of thirty days from the date of commencement of the Punjab Land Revenue (Amendment) Act, 1974, furnish information of the total land-revenuepayable by him to the Patwari in whose circle he ordinarily resides or in whose circle he holds largest amount of land and shall also submit a copy thereto to the Tehsildar having jurisdiction.(2)The provisions of sub-section (1) shall apply mutatis mutandis to a person who becomes liable to pay the additional land-revenue under this Chapter after the commencement of the Punjab Land Revenue (Amendment) Act, 1974, and in his case the period of return shall be thirty days from the date when he becomes so liable.
