Section 9(1)(b) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

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State of Puducherry - Subsection

Section 9(1)(b) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973

(b)The draft statement prepared under clause (a) shall contain the following particulars namely: -

(i)the name and address of the person;

(ii)particulars of all land held by such person and the total extent of such land;

(iii)particulars of the members of the family and of the stridhana land held by each female member of the family;

(iv)particulars of any interest either in the land held by a trust or in the income from such land reserved in his favour or in favour of any member of his family;

(v)particulars of encumbrances, if any, over the land together with the name and address of the creditor;

(vi)particulars of the land which such person desires to retain within the ceiling area;

(vii)the extent of the ceiling area of the person;

(viii)particulars of the land which may be comprised within the ceiling area;

(ix)particulars of the land held by tenant, if any, and the name and address of such tenant;

(x)particulars of the land proposed to be declared as surplus land:

(xi)such other particulars as may be prescribed.

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State of Puducherry - Subsection

Section 9(1)(b) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973