Section 30 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
30. Determination of surplus land regarding future acquisition. -
(1)Where any land has become liable to be treated as surplus land [* * *] [Certain words omitted by U.P. Act No. 20 of 1976 (w.e.f. 10.10.1975).] under Section 29, the tenure-holder shall, within such period as may be prescribed submit, a statement to the Prescribed Authority in the form and in the manner laid down under Section 9 indicating in the statement the plot or plots which he would like to retain as a part of his ceiling area.(2)(a)Where the statement submitted under sub-section (1) is accepted by the Prescribed Authority, it shall proceed to determine the surplus land accordingly.(b)Where a tenure-holder fails to submit a statement required to be submitted under sub-section (1) or submits an incomplete or incorrect statement, the Prescribed Authority shall proceed in the manner laid down under Section 10.(c)The provisions of this Act in respect of declaration, acquisition, disposal and settlement of surplus land, shall, mutatis mutandis, apply to surplus land covered by this section.
