Section 8(2) in The Haryana Ceiling on Land Holdings Rules, 1973
(2)One copy of the statement in Form IV shall be sent to [the landowner, mortgagee with possession, and their tenant] [Substituted by Notification No. G.S.R. 222 H.A. 26/72/S 31/Amd, (4) 76 Dated 15.10.1976.] by registered post; and also to the Tehsildar and Collector of the district.
