Section 32BB(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)If a landowner or tenant fails to furnish the declaration supported by an affidavit as required by sub-section (1), the prescribed authority not below the rank of Collector may, by order, direct that the whole or part of the land of such landowner or tenant, in excess of ten standard acres, to be specified by such authority shall be deemed to be the surplus area of such landowner or tenant, and thereupon such area shall be included by the Collector as the surplus area of such landowner or tenant in the statement to be prepared in respect of him under section 32-D :Provided that nothing herein shall affect -(a)the lands of such landowner or tenant which have been exempted under section 32-K; or(b)the right of such person to any compensation in respect of such surplus area to which he may be entitled under this Act :Provided further that no such order shall be made without giving the person concerned an opportunity of being heard.
