Section 10 in The Gujarat Agricultural Lands Ceiling Act, 1960
10. Holders land to furnish particulars of land to mamlatdars.
(1)[Every person-(a)holding land (including exempted land, if any) in excess of the ceiling area whether as owner or tenant or partly as owner and partly as tenant on the appointed day,(b)who, on or after the appointed day, comes into possession of, or holds, any land (including exempted land, if any land, if any, held in any other part of India outside this State) in excess of the ceiling area, whether as owner or tenant or partly as owner and partly as tenant, in the circumstances described in Section 9.(c)whose land is converted into another class of land, thereby causing his holding to exceed the ceiling area, in the circumstances described in clause (i) of section 9A,(d)whose land becomes, surplus under the circumstances described in clause (ii) of Section 9A,-shall-(i)in the case under clause (a), within a period of ninety days from the appointed day.(ii)in the case under clause (b), within a period of ninety days from the date of his coming into possession of the land in excess of the ceiling area,(iii)in the case under clause (c) within a period of ninety days from the date of such conversion (such date being a date notified, in the Official Gazette by the State Government in respect of any area).(iv)in the case under clause (d), within a period of ninety days from the specified date.furnish to each of the Mamlatdars in whose jurisdiction any piece of such land is situate, true statement specifying] [This portion was substituted for the portion beginning with the words 'Every person' and ending with the words 'a true statement specifying, by Gujarat 2 of 1974, Section 12 (a).]-(1)particulars of all lands including their survey numbers and areas;(2)particulars of all exempted lands, if any, including their survey numbers and areas;(3)particulars of all lands held as owner;(4)particulars of all lands held as tenant;(5)particulars of all the encumbrances, if any, over the lands together with the names and addresses of the creditors;(6)particulars of lands held as a member of a joint family along with their survey numbers and area; and(7)such other particulars, if any, as may be prescribed.(1A)[ Every such person who does not hold any land in any part of India outside this State shall also furnish, with such statement, an affidavit that he docs not hold any land in any such part.] [Sub-section (1-A) was inserted by Gujarat 2 of 1974, Section 12 (b).](2)The Mamlatdar shall forward to the Tribunal the statements received by him under sub-section (1).
