Section 61 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
61. Person holding land as cultivating tenant to furnish return in certain cases.
(1)Every cultivating tenant who hold on the notified date land in excess of the cultivating tenants ceiling area shall, within ninety days from the said date, furnishing to the authorised officer a return containing the following particulars, namely:-(i)particulars of the land, if any, which he holds as owner;(ii)particulars of the land which he holds as cultivating tenant;(iii)particulars of the name and address of the landowner concerned; and(iv)such other particulars as may be prescribed.[Explanation. [Added by section 6(iv) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).] - In the case of a member of the Armed Forces, the return under sub-section (1) shall be furnished within six months after the Proclamation of Emergency has ceased to operate.](2)If any cultivating tenant who has held land in excess of the cultivating tenant's ceiling area, fails to furnish the return under sub-section (1) or furnishes an incorrect or incomplete return under that sub-section, the authorised officer may, by notice, require such cultivating tenant to furnish I the return or the additional particulars, as the case may be, within the time specified in the notice or within such further time not exceeding thirty days as the authorised officer may, in his discretion, allow.(3)(a)Where any cultivating tenant on whom notice under sub-section (2) has been served fails to furnish the return or the additional particulars, * as the case may be, within the time specified in that notice or within the further time if any allowed by the authorised officer under sub-section (2), 1 the authorised officer may obtain in such manner as may be prescribed the necessary information either by himself or through such agency as he thinks fit.(b)The authorised officer shall, as soon as may be after obtaining the information under clause (a), give to the cultivating tenant concerned a reasonable opportunity of making his representation and of adducing evidence, if any, in respect of such information and consider any such representation and evidence and pass such orders as he deems fit.
