Section 22 in The Pepsu Tenancy and Agricultural Lands Act, 1955
22. Acquisition of proprietary rights by tenants.
(1)Subject to the other provisions contained in this Act a tenant shall be entitled to acquire from his land-owner in respect of the land comprising his tenancy the right, title and interest of the landowner of such land (hereinafter referred to as the 'proprietary rights') in the manner and subject to the conditions hereinafter provided.(2)Every tenant intending to acquire proprietary rights shall make an application in writing to the prescribed authority in the prescribed manner, containing the following particulars, namely :-(a)the area and location of the land in respect of which the application is made;(b)the name of the landowner from whom proprietary rights are to be acquired;(c)such other particulars as may be prescribed.(3)The right conferred upon a tenant to acquire proprietary rights in respect of any land under this section may, if such tenant has sublet the land, be exercised by the sub-tenant to the exclusion of the tenant.
