Section 6(1) in The Delhi Land Holdings (Ceiling) Act, 1960
(1)On receipt of any return under section 4 or information under section 5 or otherwise, the competent authority shell, after giving the persons affected an opportunity of being heard, hold an inquiry in such manner as may be prescribed, and having regard to the provisions of section 7 and section 8 or of any rules that may be made in this behalf, it shall determine-(a)the total area of land held by each person representing the family;(b)the specific parcels of land which he may retain;(c)the land held by him in excess of the ceiling limit;(d)whether such excess land is held by him as a Bhumidhar or as an Asami;(e)the excess land in respect of which Bhumidhari rights may be acquired by an Asami;(f)the excess land which may be restored to a Bhumidhar;(g)the excess land which shall vest in the Government; and(h)such other matters as may be prescribed.
