Section 11 in The Urban Land (Ceiling And Regulation) Rules, 1976
11. The time within which, and form in which, declaration under sub-section (1) of Section 21 shall be made.
- Every declaration under sub-section (1) of Section 21 by a person holding vacant land shall be made within ninety days from the commencement of the Act and shall be in Form V:Provided that-(a)where, on or after the commencement of the Act, any person acquires any vacant land in the manner provided in sub-section (1) of Section 15, and on such acquisition, the extent of the land so acquired together with the extent of the vacant land, if any, already held by him exceeds in the aggregate the ceiling a,,it. then, the time within which such person may file the declaration referred to under sub-section (1) of Section 21 shall be ninety days from the date on which he acquires such vacant land in the manner aforesaid;(b)where any vacant land held by any person and exempted by clause (iv) of sub-section (1) of Section 19 or sub-section (1) of Section 20 ceases to be so exempted and as a consequence thereof the extent of such land, together with the extent of the vacant land, if any, already held by him, exceeds in the aggregate the ceiling limit, then the time witi.. which such person may file the declaration referred to under sub-section (1) of Section 21 shall be ninety days from the date on which such vacant lard ceases to be so exempted.
