Section 3 in The Urban Land (Ceiling And Regulation) Rules, 1976
3. Statement by persons holding excess lands.
- Every statement under Section 6 shall be filed within one hundred and twenty, days from the commencement of the Act and such statement shall contain the particulars specified in Form I :Provided that where any vacant land exempted by clause (iv) of sub-section (1) of Section 19 or sub-section (1) of Section 20 ceases to be so exempted, the statement referred to in sub-section (1) of Section 6 in relation to such vacant land shall be filed within ninety days from the date on which such vacant land ceases to be so exempted.Explanation.- In this rule, "commencement of the Act" shall have the men. `ng assigned to the expression "commencement of this Act" in the Explanation to sub-section (1) of Section 6.
