Section 9(2A) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2A)Every tenure-holder holding land in excess of the ceiling area on January 24,1971, or at any time thereafter who has not submitted the statement referred to in sub-section (2) and in respect of whom no proceeding under this Act is pending on October 10, 1975 shall, within thirty days from the said date furnish to the Prescribed Authority a statement containing particulars of alt land -(a)held by him and the members of his family on January 24, 1971(b)acquired or disposed of by him or by members of his family between January 24, 1971 and October 10, 1975.
