Section 32BB in The Pepsu Tenancy and Agricultural Lands Act, 1955
32BB. [ Declarations supported by affidavits to be furnished by certain landowners and tenants. [Section 32BB inserted by Punjab Act No. 3 of 1959, section 5.]
(1)Every landowner or tenant required to furnish a return under section 32-B, whose land is situated in more than one Patwar circle, shall furnish to the Collector within a period of one month from the commencement of the Pepsu Tenancy and Agricultural Lands (Amendment) Ordinance, 1958, a declaration supported by an affidavit in respect of the lands owned or held by him in such form and manner as may be prescribed.(2)If a landowner or tenant fails to furnish the declaration supported by an affidavit as required by sub-section (1), the prescribed authority not below the rank of Collector may, by order, direct that the whole or part of the land of such landowner or tenant, in excess of ten standard acres, to be specified by such authority shall be deemed to be the surplus area of such landowner or tenant, and thereupon such area shall be included by the Collector as the surplus area of such landowner or tenant in the statement to be prepared in respect of him under section 32D :Provided that nothing herein shall affect -(a)the lands of such landowner or tenant which have been exempted under section 32K; or(b)the right of such person to any compensation in respect of such surplus area to which he may be entitled under this Act :Provided further that no such order shall be made without giving the person concerned an opportunity of being heard.(3)Where a landowner or tenant, who is required to furnish a declaration under sub-section (1), fails so to do, the Collector may in respect of him obtain the information required to be shown in the declaration through such agency as he may deem fit.]
