Section 4(5) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(5)(a)The land held by the public trust referred to in the proviso to clause (30) of section 2 shall be deemed to be held by the founder of the trust or his heirs or the family of the founder or of his heirs.(b)In calculating the extent of land held by such founder or his heirs or such family, the extent of the land held by the public trust shall be taken into account.
