Section 66(1)(c) in Karnataka Land Reforms Act, 1961

[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Karnataka - Subsection

Section 66(1)(c) in Karnataka Land Reforms Act, 1961

(c)every person whose land is deemed to be in excess of the ceiling area under section 65A, shall, within the prescribed period, furnish a declaration to the Tahsildar within whose jurisdiction the holding of such person or the greater part thereof is situated containing the following particulars, namely:—

(i)particulars of all the lands;

(ii)particulars of the members of the family; and

(iii)such other particulars as may be prescribed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 66(1)(c) in Karnataka Land Reforms Act, 1961