Section 32B in The Pepsu Tenancy and Agricultural Lands Act, 1955
32B. Returns by persons having land in excess of the ceiling.
- Any person, who on the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, owns or holds as landowner or tenant land under his personal cultivation, which in the aggregate exceeds the permissible limit, shall, within a period of [one month from the commencement of the Pepsu Tenancy and Agricultural Lands (Amendment) Ordinance, 1958] [Substituted for the words 'six months from the commencement of the Pepsu Tenancy and Agricultural Lands (Amendment) Ordinance, 1957, by Punjab Act No. 3 of 1959, section 4. The Punjab Ordinance No. 7 of 1958 came into force on the 30th July, 1958.] furnish to the Collector a return giving the particulars of all his land in the prescribed form and manner and stating therein his selection of the parcel or parcels of land not exceeding in the aggregate the permissible limit which he desires to retain and the lands in respect of which he claims exemption from the ceiling under the provisions of this Chapter :[Provided that such person shall state in the return any transfer or other disposition of land made by him after the 21st August, 1956, and where a person has furnished a return before the commencement of the Pepsu Tenancy and Agricultural Lands (Amendment) Ordinance, 1958, he shall within the aforesaid period intimate to the Collector any such transfer or other disposition of land made by him.] [Added by Punjab Act No. 3 of 1959, section 4.]
