Section 6 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
6. Intimation of reservation.
(1)The reservation of land under section 5 of the Act, shall be made by the landowner, in Form I, which shall, in duplicate, either be delivered by him personally or sent by registered post (acknowledgement due) to the Collector of the district in which his land is situate :Provided that where the land of a landowner is situated in more than one district, the reservation may be intimated to any one of the Collectors in whose district the land is situate.(2)The Collector shall issue a receipt to the landowner as soon as Form I, in duplicate, is received by him.(3)In every case of intimation, under the proviso to sub-rule (1) the Collector receiving the intimation shall inform the Collectors of other districts in which the land of the landowner is situated about the particulars of reservation.
