Section 31(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(1)Any person claiming exemption from the ceiling under clause (iv) of sub-section (1) of section 32-K of the Act, shall also furnish information in Form XI to the Collector along with Form VII-A or Form VII-B, as the case may be, and, where Form VII-A or VII-B, as the case may be, has already been furnished to the Collector under rule 17-A of the Pepsu Tenancy and Agricultural Lands Rules, 1953, Form XI shall alone be furnished within one month of the publication of these rules or within such further period as Government may notify.
