Section 11(1) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(1)On the basis of information given in the return under Section 9 or the information obtained by the competent authority under Section 10, the said authority shall after making such enquiry as it may deem fit, prepare a separate draft statement in respect of each person holding land in excess of the ceiling area, containing the following particulars(i)[ the name and address of the holder;] [Substituted by M.P. Act No. 13 of 1974. (w.e.f. 7-3-1974.)](i-a) if the holder is a member of a family, names, addresses and ages of members of the family;[(i-b) if the holder who is a member of family has major sons, names, ages and addresses of his major sons and land held by each of them as on the 1st January, 1971;] [Substituted by Madhya Pradesh Act, No. 20 of 1974. (w.e.f. 7-3-1974)](ii)full particulars of land held by him and other members of his family within the State and the total area of such land;](iii)the total area of land which the holder is entitled to hold in accordance with the provisions of this Act;(iv)the description of land which he desires to retain;(v)the description of land which the competent authority proposes to declare surplus; and(vi)such other particulars as may be prescribed ;[Provided that if the holder fails to specify the portion of land whin, he wishes to retain, the competent authority shall, to the extent possible, include the encumbered and improved land in the land to be retained by the holder ;] [Substituted by Madhya Pradesh Act, No. 12 of 1974 (w.e.f. 7-3-1974)]Provided further that a joint statement may be prepared in respect of holders who are members of a Joint Hindu Family or who hold land jointly or as tenants-in-common.
