Section 32D(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)On the basis of the information given in the return under section 32-B [or the declaration furnished under sub-section (1) of section 32-BB which shall be duly verified through such agency as may be prescribed or the information obtained by the Collector under sub-section (3) of section 32-BB or] [Substituted for the words 'which shall be duly verified through such agency as may be prescribed or the information obtained by the Collector under' by Punjab Act No. 3 of 1959, section 7.] section 32-C, the Collector shall prepare a draft statement in the manner prescribed showing, among other particulars, the total area of land owned or held by such a person, the specific parcels of land which the landowner may retain by way of his permissible limit or exemption from ceiling and also the surplus area.
