(1)(a)Every person who on the date of commencement of the Amendment Act holds,—(i)ten acres or more of lands having facilities for irrigation from a source of water belonging to the State Government; or(ii)twenty acres or more of lands on which paddy crop can be grown with the help of rain water; or(iii)forty acres or more of lands classified as dry but not having any irrigation facilities from a source of water belonging to the State Government, shall on or before the 31st day of December 1974;(b)every person who acquires land in excess of the extent specified in clause (a) in any manner referred to in section 64; and(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.(1A)Where a person holds different categories of land mentioned in clause (a) of sub-section (1), the total extent of lands held by such person shall, for purposes of this section, be determined by converting all categories of land into any one category in accordance with the following formula, namely:— One acre of land referred to in category (i)=two acres of land referred to in category (ii)=four acres of land referred to in category (iii).(2)Without prejudice to the provisions of sub-section (1), the Tahsildar shall have power to issue notice requiring any person who he has reason to believe, holds land, or resides within his jurisdiction, to furnish to him a declaration of all lands held by him within such period as may be specified in the notice (not being less than thirty days from the date of service of the notice), and it shall be the duty of such person to furnish the declaration.(3)Every declaration furnished under sub-section (1) or sub-section (2), shall be in the prescribed form; and the person furnishing the declaration shall be entitled to obtain a receipt therefor.(4)Notwithstanding anything contained in sub-section (1), every person who had held on or after 18th November 1961 and before the commencement of the Amendment Act,—(a)ten acres or more of lands having facilities for irrigation from a source of water belonging to the State Government; or(b)twenty acres or more of lands on which paddy crop can be grown with the help of rain water; or(c)forty acres or more of lands other than those specified in clauses (a) and (b), shall in respect of the land so held by him also furnish a declaration within one hundred and eighty days from the eleventh day of September 1975 to the Tahsildar within whose jurisdiction the holding of such person or a greater part thereof is or was situated containing the following particulars,namely:—(i)particulars of the land;(ii)particulars of the members of his family;(iii)particulars of lands transferred or disposed of in any manner prior to 24th January 1971 and subsequent to that date;(iv)particulars of the persons to whom lands if any, have been transferred or disposed of;(v)such other particulars as may be prescribed.(5)The provisions of sub-sections (1A), (2) and (3) shall mutatis mutandis apply to the declarations to be furnished under sub-section (4).Explanation.-
