Section 79A(4) in Karnataka Land Reforms Act, 1961
(4)Where a person acquires land in contravention of sub-section (1) or acquires it by bequest or inheritence he shall, within ninety days from the date of acquisition, furnish to the Tahsildar having jurisdiction over the Taluk where the land acquired or the greater part of it is situated a declaration containing the following particulars, namely:—(i)particulars of all lands;(ii)the average annual income of himself or the family;(iii)such other particulars as may be prescribed.
