Section 9 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
9. General notice to tenure-holders holding land in excess of ceiling area for submission of statement in respect thereof. -
[(1)] [Section 9 renumbered as sub-section (1) by U.P. Act No. 18 of 1973.] As soon as may be, after the date of enforcement of this Act, the Prescribed Authority shall, by general notice, published in the Official Gazette, call upon every tenure-holder holding land in excess of the ceiling area applicable to him on the date of enforcement of this Act, to submit to him within 30 days of the date of publication of this notice, a statement in respect of all his holdings in such form and giving such particulars as may be prescribed. The statement shall also indicate the plot or plots for which he claims exemption and also those which he would like to retain as part of the ceiling area applicable to him under the provisions of this Act.(2)[ As soon as may be after the enforcement of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972, the Prescribed Authority shall, by like general notice, call upon every tenure-holder holding land in excess of the ceiling area applicable to him on the enforcement of said Act, to submit to him within 30 days of publication of such notice a statement referred to in sub-section (1)] [Inserted by U.P. Act No. 18 of 1973.] :[Provided that any time after October 10,1975, the Prescribed Authority may, by notice, call upon any tenure-holder holding land in excess of the ceiling area applicable to him on the said date, to submit to him within thirty days from the date of service of such notice a statement referred to in sub-section (1) or any information pertaining thereto] [Inserted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).],(2A)Every tenure-holder holding land in excess of the ceiling area on January 24,1971, or at any time thereafter who has not submitted the statement referred to in sub-section (2) and in respect of whom no proceeding under this Act is pending on October 10, 1975 shall, within thirty days from the said date furnish to the Prescribed Authority a statement containing particulars of alt land -(a)held by him and the members of his family on January 24, 1971(b)acquired or disposed of by him or by members of his family between January 24, 1971 and October 10, 1975.(3)[ Where the tenure-holder's wife holds any land which is liable to be aggregated with the land held by the tenure-holder for purposes of determination of the ceiling area, the tenure-holder shall, along with his statement referred to in sub-section (1), also file the consent of his wife to the choice in respect of the plot or plots which they would like to retain as part of the ceiling area applicable to them and where his wife's consent is not so obtained the Prescribed I Authority shall cause the notice under sub-section (2) of Section 10 to be served on her separately] [Inserted by U.P. Act No. 18 of 1973.].
