Section 11A(1) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(1)If any person who is under an obligation to furnish a return under this Act,-(a)has failed to furnish the return under section 10 or under sub-section (1) of section 11, or(b)has failed to show any land held by him in any return furnished by him under section 10 of sub-section (1) of section 11,he shall furnish to the authorised officer within whose jurisdiction the holding of such person or major part thereof is situate, in the prescribed form, a return, in case falling under clause (a) or a supplementary return, in case falling under clause (b), within one month from the date of the commencement of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Second Amendment) Ordinance, 1975.
