Section 20 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
20. Contents of the declaration under Section 20 and the action to be taken upon it.
(1)The declaration to be made under sub- section (2) of Section 20 by a transferee shall be filed in triplicate and shall contain the following information :(a)the plot No. and area of the land under transaction ;(b)the name and address of the transferor ;(c)the name and address of the transferee ;(d)the total area of lands already held or possessed by transferee or any member of his family as owner or tenant;(e)the plot No., location and other additional information necessary to identify the lands mentioned in (d) above ; and where these are held jointly with any other person, the share of the transferee or any member of his family ;(f)any other information not inconsistent with the above as required by the registering authority, or the Collector or any Officer authorised in this behalf, as the case may be, before whom the declaration is required to be filed with the provisions of sub-section (2) of Section 20.(2)Where the registering authority takes action under sub-section (3) of Section 20 he shall retain the copy of the declaration in his office for record.(3)Where the registering authority does not take action under sub-section (3) of Section 20 he shall after registering of the document evidencing the transaction forward two copies of the declaration to the Collector or any other Officer authorised in this behalf.(4)The Collector or the Officer authorised shall send one of the copies of the declaration received from the registering authority under the foregoing rule or a copy of any declaration made before him under proviso to sub-section (1) of Section 20 to the Settlement Officer or the Circle Sub-Deputy Collector within whose jurisdiction the land under transaction is situated, and if the Settlement Officer or the Circle Sub-Deputy Collector finds that the actual area of lands already held by the transferee is greater than the area shown in the declaration, then he shall report to the Collector or the authorised Officer after giving particulars of the lands actually held by the transferee.
