Section 32C in The Pepsu Tenancy and Agricultural Lands Act, 1955
32C. Collection of information through other agency.
- If any person owning or holding under his personal cultivation land in excess of the permissible limit fails to furnish the return and intimate his selection within the period prescribed under section 32-B, the Collector may obtain the information required to be shown in the return through such agency as he may [deem fit and, subject to the provisions of sub-section (2) of section 32BB, select] [Substituted for the words 'deem fit and select' by Punjab Act 3 of 1959, section 6.] the parcel or parcels of land which such person is entitled to retain under the provisions of this Act as also the surplus area of such person.
