Section 9 in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
9. Declaration supported by affidavits to be furnished by certain landowners and tenants.
(1)Every person required to furnish a return under section 8 whose land is situated in more than one patwar circle shall furnish to the Collector within a prescribed period a declaration supported by an affidavit in respect of the land owned or held by him in such form and manner as may be prescribed.(2)If a person fails to select the permissible area in accordance with the provision of section 8, the Collector may after collecting the information in such manner as he may deem fit, by order select the permissible area of such person.Provided that no such order shall be made without giving the person concerned an opportunity of being heard.
