(4)Notwithstanding anything contained in sub-section (1), every person who had held on or after 18th November 1961 and before the commencement of the Amendment Act,—(a)ten acres or more of lands having facilities for irrigation from a source of water belonging to the State Government; or(b)twenty acres or more of lands on which paddy crop can be grown with the help of rain water; or(c)forty acres or more of lands other than those specified in clauses (a) and (b), shall in respect of the land so held by him also furnish a declaration within one hundred and eighty days from the eleventh day of September 1975 to the Tahsildar within whose jurisdiction the holding of such person or a greater part thereof is or was situated containing the following particulars,namely:—(i)particulars of the land;(ii)particulars of the members of his family;(iii)particulars of lands transferred or disposed of in any manner prior to 24th January 1971 and subsequent to that date;(iv)particulars of the persons to whom lands if any, have been transferred or disposed of;(v)such other particulars as may be prescribed.
