Section 6 in The Haryana Ceiling on Land Holdings Rules, 1973
6. Form and manner of declaration and its verification.
[Section 9]. - (1) The declaration supported by an affidavit required to be furnished under Section 9 shall be furnished by a person in Form I either personally or through an agent duly authorised in writing to the concerned prescribed authority who shall issue a receipt in token thereof.(2)Such person may make an application to the prescribed authority so as to arrange to fill up Form I for him. Such an application shall bear a court fee stamp of ten rupees. The person concerned shall be bound to supply the attested copies of the revenue records and other documents required for the purpose of filling in the form in respect of the concerned land.(3)On receipt of declaration form from such person, the presribed authority shall get the particulars given therein verified by the Tehsildar/Tehsildars of the Tehsil/Tehsils in which the person owns or holds land.
