Section 10(4) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(4)If the person on whom a notice is served under subsection (2) does not file the statement referred to in that subsection within the period fixed therefor or files such statement within the period fixed but does not specify therein the entire extent of land which such person has to surrender the Tribunal may, after giving an opportunity to the person concerned of being heard, itself select, in the former case the entire extent, and in the latter case, the balance of the extent which such person has to surrender, and pass in order to that effect, and thereupon the said land or balance of land, as the case may be shall be deemed to have been surrendered by such person.
