(A) Urban Land (Ceiling and Regulation) Act (33 of 1976) , S.31— Determination of surplus land - Acquisition of land under Land Acquisition Act - Case of land-owner that advance possession of land was taken over by beneficiary of land acquisition before Ceiling Act came into force and so provision of Act would not apply to such land - Subsequent facts revealing that possession was not taken by beneficiary as land was in possession of tenants - Order that land-owners were non-surplus land-owners - Non est - Moreso, when land acquisition proceedings were not finalised as no award was passed. (Para 17 18) (B) Urban Land (Ceiling and Regulation) Act (33 of 1976) , S.34— Suo motu revision - Limitation - Powers should be exercised within reasonable time in absence of provisions of limitation - Land acquisition - Plea by landowners that he has no surplus land as possession of acquired land was already taken over - Order by authorities under Act that land was not surplus - Subsequent facts revealing that plea taken by land-owner was fraudulent - Suo motu revisional powers exercised by State Government after 13 years from order of authorities - Held, was within reasonable time. (Para 19) ....