85A. [ Certain persons to file statements. [Inserted by Act 17 of 1972.]
(1)Notwithstanding any thing contained in this Chapter, every family consisting of more than one member, owning or holding more than twelve acres in extent of land, every adult unmarried person and every family consisting of a sole surviving member, owning or holding more than six acres in 'extent of land and every other person (other than a bank) owning or holding more than twelve acres in extent of land shall, within a period of [seventy five days] from the commencement of the Kerala Land Reforms (Amendment) Act,1972, file a statement before the Land Board intimating the location, extent and such other particulars as may be prescribed, of all lands (including lands exempted under Section 81) owned or held by such family or person.Explanation. - In this Sub-section "bank" means a scheduled bank as defined in the Reserve Bank of India Act, 1934, or a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, or the Stale Bank of India constituted under the Stale Bank of India Act, 1955 or a Subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959.(2)The statement under Sub-section (1) shall he filled-(a)in the case of an adult unmarried person or the sole surviving member of a family, by such person;(b)in the case of a minor, lunatic, idiot or a person subject to like disability, by the guardian, manager or other person in charge of such person or of the property of such person:(c)in the case of a family, by the husband or in his absence by the wife, or, in the absence of both, by the guardian of the minor children;(d)in the case of any other person, by any person competent to act for such person in this behalf.(3)On receipt of a statement under Sub-section (1), the Land Board shall transfer the statement to such Taluk Land Board as may he decided by the Land Board in accordance with such principles as may he prescribed.]
