Section 9(4) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(4)If any person has specified the particulars of the land which he desires to retain within his ceiling area, the authorised officer shall, as far as practicable, declare the same land as comprised within his ceiling area;Provided that where in the opinion of the authorised officer, the utility of any land or part thereof held by any person has been diminished by any wilful act of such person, after the appointed day, the authorised officer shall declare such land or any part thereof as comprised within his ceiling area;Provided further that the authorised officer shall, subject to such conditions as may be prescribed, declare the share of any person in the land held by an agricultural company, a co-operative society or a land mortgage bank, or any part of such share as comprised within the ceiling area;Provided also that subject to the above provisions, the land which the authorised officer proposed to declare as surplus land under clause (x) of sub-section (1) shall, as far as practicable, be such as is capable of easy and convenient enjoyment.
