Section 7 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
7.
(1)Soon after the issue of general notice in C.L.H. Form 1, the Prescribed Authority shall, after making necessary enquiries, cause to be prepared a statement in C.L.H. Form 3.(2)In proposing the ceiling area applicable to a tenure-holder in Part C of C.L.H. Form 3, the Prescribed Authority shall have regard to the following:(a)[* * *] [Omitted by Notification No. 1-5(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.](b)As far as possible, sub-division of holdings should be avoided by including in the first instance share of the tenure-holder in joint holdings in the proposed ceiling area applicable to the tenure-holder.(c)The ceiling area proposed to be given to the tenure-holder should be as compact as possible.[8. As soon as may be, after the expiry of thirty days from the date of publication of the general notice in C.L.H. Form 1 in the Official Gazette, the Prescribed Authority shall cause to be served upon every tenure-holder, who has failed to submit the statement in C.L.H. Form 2 or has submitted an incomplete or incorrect statement, a notice in C.L.H. Form 4 together with a copy of the statement in C.L.H. Form 3, prepared under Rule 6 calling upon him to show cause within a period of fifteen days from the date of service of the notice why the aforesaid statement be not taken as correct :Provided that where the statement in C.L.H. Form 3 also includes lam ostensibly held in the name of any other person, the Prescribed Authority shall cause to be served upon such other person a notice in C.L.H. Form 4 together with a copy of the statement in C.L.H. Form 3 calling upon him to show cause within a period of fifteen days from the date of service of the notice why the aforesaid statement be not taken as correct :Provided further that in the case of a tenure-holder who is a member of the Armed Forces (Military, Naval or Air Force) of the Union of India, the period within which he will be called upon to show cause why the statement in C.L.H. Form 3 be not taken as correct, shall be ninety days from the date of service [of the notice in C.L.H. Form 4.] [Substituted by Notification No. 2(2)-75-Revenue-1, dated 2.4.1975 (w.e.f. 12.4.1975).][9. [Section 44(2)(a)]. - The notice under Rule 8 may be served either -(a)by delivering it to the person on whom it is to be served, or(b)by delivering it to his agent, executor, administrator or any adult member of his family, or(c)by affixing it at the usual or last known place of abode of that person, or(d)by sending, it by registered post, addressed to that person at his usual or last known place of abode, and(e)in case of an incorporated company or society, by sending it by registered post, addressed to the secretary or other principal functionary of the company or society or by delivery or affixing at its principal office.]
