Section 31(1) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(1)Every cultivating tenant who holds on the notified date land in excess of the cultivating tenant's ceiling area shall, within ninety days from the said date, furnish to the authorised officer a return containing the following particulars, namely: -(i)particulars of the land, if any, which he holds as owner;(ii)particulars of the land which he holds as cultivating tenant;(iii)particulars of the name and address of the land owner concerned; and(iv)such other particulars as may be prescribed.
