Section 4 — Submission of returns.

Every person representing a family 1 [who on the appointed day or at any time thereafter held or holds,] land in excess of the ceiling limit shall submit to the competent authority, in such form and within such time as may be prescribed, a return giving the particulars of all land held by him and indicating therein the parcels of land, not exceeding the ceiling limit, which he desires to retain: Provided that in the case of a joint holding, all co-sharers may submit the return jointly indicating the parcels of land, not exceeding the aggregate of their individual ceiling limits, which they desire to retain. Explanation. -- In the case of a person under disability, the return shall be furnished by his guardian or authorised agent, as the case may be.

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