Section 4 in The Delhi Land Holdings (Ceiling) Act, 1960
4. Submission of returns.-
Every person representing a family 1[who on the appointed day or at any time thereafter held or holds,] land in excess of the ceiling limit shall submit to the competent authority, in such form and within such time as may be prescribed, a return giving the particulars of all land held by him and indicating therein the parcels of land, not exceeding the ceiling limit, which he desires to retain:Provided that in the case of a joint holding, all co-sharers may submit the return jointly indicating the parcels of land, not exceeding the aggregate of their individual ceiling limits, which they desire to retain.Explanation.-In the case of a person under disability, the return shall be furnished by his guardian or authorised agent, as the case may be.
