Section 6(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(1)The reservation of land under section 5 of the Act, shall be made by the landowner, in Form I, which shall, in duplicate, either be delivered by him personally or sent by registered post (acknowledgement due) to the Collector of the district in which his land is situate :Provided that where the land of a landowner is situated in more than one district, the reservation may be intimated to any one of the Collectors in whose district the land is situate.
