Section 21(2) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(2)If, as a result of marriage or adoption on or after the appointed day, the extent of land held by any person exceeds in the aggregate the ceiling area, then, he shall, within [thirty] [Amended as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f. 28.02.77] days from the notified date or from the date of marriage or adoption, as the case may be, whichever date is later, furnish to the authorised officer within whose jurisdiction his holding or the major part thereof is situated, a return containing the following particulars, namely: -(i)particulars of the land held before the date of the marriage or adoption;(ii)particulars of the land held after the date of marriage or adoption; and(iii)such other particulars as may be prescribed.
