5. Selection of permissible area and furnishing of declaration.
(1)Every person, who on the appointed day or at any time thereafter, owns or holds land as landowner or tenant or mortgagee with possession or partly in one capacity and partly in another, in excess of the permissible area shall intimate his selection through a declaration in form A, to be furnished in duplicate personally or by registered post (acknowledgement due).(2)In the case of a person who owns or holds land as landowner or tenant or mortgagee with possession or partly in one capacity and partly in another, in excess of the permissible area on the appointed day or at any time before the commencement of these rules, the declaration referred to in sub-rule (1) shall be furnished within a [period of four months and fifteen days] [Substituted by Notification No. GSR 87, dated 4.10.1973.] of the date of commencement of these rules and in the case of a person, who becomes liable to furnish the declaration at any time after the commencement of these rules, the declaration shall be furnished within a [period of four months and fifteen days] [Substituted by Notification No. GSR 87, dated 4.10.1973.] of the date on which he becomes so liable.(3)If the lands owned or held by a person are situate in more than one tahsil, the declaration shall be furnished to the Collector having jurisdiction in the area in which the largest portion of such lands is situate.(4)In the case of a family, the declaration shall be filed by the husband and where the husband is dead or does not own or hold any land, by the wife, and in any other case by the eldest surviving child, who is a member of the family.(5)On receipt of the declaration, the Collector shall issue a receipt to the person furnishing the declaration.
