Section 61(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)Every cultivating tenant who hold on the notified date land in excess of the cultivating tenants ceiling area shall, within ninety days from the said date, furnishing to the authorised officer a return containing the following particulars, namely:-(i)particulars of the land, if any, which he holds as owner;(ii)particulars of the land which he holds as cultivating tenant;(iii)particulars of the name and address of the landowner concerned; and(iv)such other particulars as may be prescribed.[Explanation. [Added by section 6(iv) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).] - In the case of a member of the Armed Forces, the return under sub-section (1) shall be furnished within six months after the Proclamation of Emergency has ceased to operate.]
