Section 25 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
25. Declaration under section 19(1).
(1)The declaration to be made by a transferee under section 19(1) shall be in Form 15.Explanation I. - Where the declaration has been signed by the transferee, it shall be filed before the registering authority by the transferee, either in person or by an authorized agent.Explanation II. - Where the transferee is-(a)dead before the filing of the declaration, each legal representative of the deceased transferee shall file it, [either in person or by an authorized agent] [The words 'either in person or by an authorised agent' was added by G. O. Ms. No. 1879, Revenue, dated the 8th December 1964.];(b)a minor, lunatic, idiot or one, who is subject to a like disability, the declaration shall be made by the guardian, manager or other person in charge of such person or of the property of such person, [and shall be filed, either in person or by an authorized agent] [Added by G. O. Ms. No. 1879, Revenue, dated the 8th December 1964.];(c)a company or other corporate body, the declaration shall be signed by any person competent to act for such company or body in this behalf, l[and shall be filed either in person or by an authorized agent].(2)One copy of the declaration referred to in sub-rule (1) shall be forwarded to the authorized officer concerned by the registering authority. Copies of the declarations filed during a fortnight shall be forwarded by the registering authority within a week after the expiry of the fortnight by registered post with an invoice in duplicate showing the number of declarations sent and the registration numbers of the documents to which the declarations relate. The authorized officer shall, on receipt of the declarations, return the duplicate copy of the invoice duly acknowledged.(3)The authorized officer shall verify the correctness of the particulars furnished in the declaration in regard to the extent of land already held as well as that of the land acquired by the transferee, by making such local enquiry and inspection as he considers necessary, either by himself or through any officer of the Revenue Department, not lower in rank, than a Revenue Inspector. If the authorized officer has reason to believe that there has been contravention of any of the provisions of the Act in any particular case, he may take such action as he deems fit in accordance with the provisions of the Act or these rules.(4)If the authorized officer has reason to believe that a part of the holding of the transferee is situated within the jurisdiction of another authorized officer, he may address the authorized officer concerned for verification of the correctness of the particulars furnished in the declaration relating to such holding and the latter shall verify the correctness of such particulars in the manner specified in sub-rule (3) and make a report to the former.
