Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act] State of Punjab - Subsection Section 7A(1)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (b)that the landowner owns thirty standard acres or less of land and the land falls within his permissible limit :