Section 29D(3) in The Orissa Land Reforms (General) Rules, 1965
(3)Where a person who is liable to file return under Section 41 is member of a family, he shall furnish the return specifying the total area of land held by him together with the total area of land held by each member of his family and transfers and partitions effected by them if any, after the 30th day of September 1970.
