Section 10(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(1)In every case where a tenure-holder fails to submit a statement or submits an incomplete or incorrect statement, 1 required to be submitted under Section 9, the Prescribed Authority shall, after making such enquiry as he may consider necessary either by himself or by any person subordinate to him, cause to be prepared a statement containing such particulars as may be prescribed. The statement shall in particular indicate the, land, if any, exempted [under Section 6] [Substituted by U.P. Act No. 18 of 1973.] and the plot or plots proposed to be declared as surplus land.
