Section 3 in The Pepsu Tenancy and Agricultural Lands Act, 1955
3. Permissible limit.
- [(1) "Permissible limit" for the purposes of this Act means thirty standard acres of land, and where such thirty standard acres on being converted into ordinary acres exceed eighty acres, such eighty acres :Provided that in case of an allottee, -(a)who has been allotted land exceeding forty standard acres, the permissible limit shall be forty standard acres and where such forty standard acres on being converted into ordinary acres exceed one hundred acres, such one hundred acres; and(b)who has been allotted land exceeding thirty standard acres but not exceeding forty standard acres, the permissible limit shall be equal to the area of land allotted to him].[Explanation. - For the purpose of determining the permissible limit of an allottee, the provisions of the proviso shall not apply to the heirs and successors of the allottee to whom land is allotted.] [Explanation added by Punjab Act 16 of 1962 with effect from the 30th October, 1956, - vide sections 2 and 1(2).](2)For the purpose of computing the permissible limit under sub-section (1) -(a)where a person holds some as a landowner and some other land as an allottee both kinds of land shall be included;(b)land occupied by an occupancy tenant shall not be included in the holding of the landowner but it shall be included in the holding of the occupancy tenant in whom proprietary rights in respect of such land vest under the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954 (18 of 1954);(c)where a landowner owns land jointly with other landowners his share of such land as ascertained from the record of rights shall alone be included;(d)where a landowner died within a period of six months from the commencement of the President's Act, the permissible limit shall be determined with reference to the land which has develoved upon each of his successors-in-interest, including any land held by such successors-in-interest immediately before the death of the landowner.(e)any transfer of land made by the landowner after the commencement of the President's Act shall be disregarded;(f)[-] [Clause (f) omitted by Pepsu Act No. 15 of 1956].
