(1)(a)Every person who on the date of commencement of the Amendment Act holds,—(i)ten acres or more of lands having facilities for irrigation from a source of water belonging to the State Government; or(ii)twenty acres or more of lands on which paddy crop can be grown with the help of rain water; or(iii)forty acres or more of lands classified as dry but not having any irrigation facilities from a source of water belonging to the State Government, shall on or before the 31st day of December 1974;(b)every person who acquires land in excess of the extent specified in clause (a) in any manner referred to in section 64; and(c)every person whose land is deemed to be in excess of the ceiling area under section 65A, shall, within the prescribed period, furnish a declaration to the Tahsildar within whose jurisdiction the holding of such person or the greater part thereof is situated containing the following particulars, namely:—(i)particulars of all the lands;(ii)particulars of the members of the family; and(iii)such other particulars as may be prescribed.
