Section 9 in The M.P. Ceiling On Agricultural Holdings Act, 1960
9. Submission of return by person holding land in excess of ceiling.
- Every holder who on the appointed day holds land in excess of the veiling area shall in respect of all land held by him including exempted land, i any, furnish within the period of three months from the appointed day to the, competent authority a return containing the following information :-(i)full particulars of land held by him within the State;(ii)full particulars of the encumbrances, if any, on such land together with the name and address of his creditor;(iii)[x x x] [Omitted by M.P. Act No. 2 of 1976. (w.e.f. 25-2-1976)](iii-a) full particulars of any transfers or partition of land effected by him on or after [the 1st January, 1971] [Substituted by M.P, Act No 20 of 1974, (w.e.f. 7-3-1974.)] and before the appointed day;(iv)[ full particulars of any pending litigation respecting such land or part thereof, [Clauses (iv) and (v) Substituted by M.P. Act No. 13 of 1974. (w.e.f. 7-3-1974.)](v)full names, ages and addresses of the members of his family, their relation with him and land held by each of them];[(v-a) full names, ages and addresses of his major sons and land held by each of them as on 1st January, 1971;] [Substituted by M.P. Act No. 20 of 1974. (w.e.f. 7-3-1974.)](vi)full description of the land which he desires to retain; and(vii)such other information as may be prescribed :Provided that if the holder is a minor, lunatic or idiot, the return on his behalf shall be filed by his guardian.Explanation. - Any person having lawful custody of the minor, lunatic or idiot or of his property, for the time being, shall be deemed to be his guardian :Provided further that where land is held by a joint Hindu family, a joint return may be filed by the manager of such family in respect of such land specifying therein the portion of the land which the family desires to retain.
