Section 21A in The Pepsu Tenancy and Agricultural Lands Rules, 1958
21A. [ Form, etc., of declaration under section 32-BB of the Act. [Inserted by Punjab Government notification No. 188-LR-II-58/3909, dated the 30th July, 1958.]
(1)The declaration supported by an affidavit required to be furnished under section 32-BB of the Act shall be furnished by a landowner in Forms VII-C and VII-E and by a tenant in Forms VII-D and VII-E either personally or by registered post (acknowledgement due) to the Collector of the district in which his land is situated :Provided that where the land of any such landowner or tenant is situated in more than one district, the declaration supported by an affidavit shall be furnished to the Collector, in whose district the largest area of land mentioned therein is situate.(2)In addition to the Forms referred to in sub-rule (1) as many copies thereof as there are Patwari Circles in which the land is situate shall also be furnished by the landowner or tenant.(3)The Collector to whom the Forms mentioned in sub-rule (1) are furnished shall, as soon as the Forms in the required number of copies are received by him, issue the following receipt to the person furnishing the Forms :-"Received--------------------------------- copies each of Forms VII-C/VIII- D/VII-E, prescribed in rule 21-A of the Pepsu Tenancy and Agricultural Lands Rules, 1958, from Shri-------------------------------, son of -----------------------------, landowner/tenant of village----------------------------------------------, tahsil -------------------------and district---------------------------------.Collector,-------------Dated the------------------195.Note. - Strike off portion not required.(4)In every case falling under the proviso to sub-rule (1), the Collector shall retain the original Forms with him and send the requisite number of copies thereof to the Collectors of the districts in which the land of the landowner or tenant, as the case may be, is situate.
