Section 8 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
8. Furnishing of return by person holding land in excess of the standard acres.
(1)[[Within thirty days] [Substituted for the words 'within ninety days from such date as may be specified in the notification issued by the Government in this behalf by section 2(3)(b)(i) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on the 15th February 1970.] from the notified date], every person, who on the date: of the commencement of this Act, held, deemed to have held, land [in excess of the ceiling area] [Substituted for 'in excess of 15 standard acres' by section 3(6) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act 1972 (Tamil Nadu Act 37 of 1972), which was deemed to have come into force on the 1st March 1972. (These figures and words '15 standard acres' were earlier substituted for the figures and words '30 standard acres' by section 2(3)(b)(ii) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on the 15th February 1970.] shall, in respect of all land held or deemed to have been held by such person on such date, furnish to the authorized officer within whose jurisdiction the holding of such person or the major part thereof is situated, a return containing the following particulars, namely:-(i)particulars of all the land;(ii)particulars of the members of the family and of the stridhana land held by each female member of the family;(iii)particulars of any interest either in the land held by a trust or in the income from such land reserved in his favour or in favour of any members of his family;(iv)[Omitted by Tamil Nadu Act 39 of 1972, which was deemed to have come into force on the 1st March 1972.](v)particulars of land-(a)interspersed among plantations, or(b)contiguous to plantations, if any in existence [on the date of the commencement] [Substituted for the words 'on 6th day of April 1969' by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972 (Tamil Nadu Act 30 of 1972), which was deemed to have' come into force on the 6th April 1960.] of this Act in any area [***] [The words 'other than a hill area ' were omitted by section 3(4) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972), which was deemed to have come into force on the 1st March 1972.] and which land such person desires to hold for extended or ancillary purposes of the plantation;(vi)particulars of the encumbrances, if any, over the land together with the name and address of the creditor;(vii)particulars of any pending litigation respecting the land or part thereof;(viii)particulars of the land which such person desires to retain within the ceiling area and the land which he desires to be declared as surplus land;(ix)particulars of the land held by tenant, if any, and the name and address of such tenant; [and] [Added by section 3(3)(a)(i) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).](x)[Omitted by section 3(3)(a)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).](xi)such other particulars as may be prescribed.[Explanation I. [Substituted for the original Explanation I by section 2(3)(b)(iii) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on The 15th February 1970.] - In the case of a member of the Armed Forces, the reference to ninety days shall be deemed to be a reference to one year.]Explanation II. - Where land is held or deemed to be held by-(a)an individual, the return shall be furnished by him or any person authorized by him in writing in this behalf;(b)a person who is a minor, lunatic, idiot, or is subject to a like disability, the return shall be furnished by the guardian, manager or other person in-charge of such person or of the property of such person;(c)a company or other corporate body, the return shall be furnished by any person competent to act for such company or body in this behalf.Explanation III. - Where land is held or deemed to be held by a family, the return shall be furnished by the person in management of such family or of the property of such family and the return so furnished shall be binding on the other members of the family:Provided that the authorized officer shall give to the other members of the family a reasonable opportunity of making their representations and of adducing evidence, if any, in respect of such return and shall consider such representations and evidence before the preparation of the draft statement under subsection (1) of section 10.(2)[ [***] [Omitted by section 3(3)(b) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971]
