Section 3(2) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(2)The return under Section 4 (1) shall be in the Form A and shall be submitted in duplicate. It shall show-.(a)the name and address of the person ;(b)the plot No., area, location, land revenue, patta No. or touzi No. and the nature of the patta (i.e., whether annual, periodic, lakhiraj, nisf-khiraj etc.) of all the lands held as owner by the person or any member of his family ;(c)the plot No., area, location and patta No. or touzi No. of all the lands held as tenant by the person or any member of the family, under any other person and the name and address of the latter, and the nature of the tenancy (whether occupancy or otherwise );(d)that plot No., location and area of the orchard, if any, included in any of the lands mentioned in (b) and (c) above ;(e)any other particulars not inconsistent with the above as asked for by the Collector:Provided that where the person or a member of his family holds any lands jointly with another person who is not a member of his family, then the share held by him or the member of his family shall be shown distinctly in the return.In the case of Co-operative Farming Society, the above information shall be furnished for every individual member and for all his lands whether held within or outside such society.
