Section 51 in The Pepsu Tenancy and Agricultural Lands Act, 1955
51. [ Exemption of certain lands. [Substituted by Pepsu Act 15 of 1956.]
- [(1)] the provision of this Act shall not apply to-(a)lands owned by or vested in the State Government otherwise than under the provisions of this Act;(b)lands vested in the Central Government which have not been transferred to an allottee either on permanent or quasi permanent basis;(c)lands belonging to any religious or charitable institution but not to a Mahant, Mohtamim or manager thereof;(d)lands granted to any member of the Armed Forces of the Union for gallantry;(e)private lands leased by the Government;(f)lands belonging to or vested in a Panchayat or a local authority;(g)nazool lands transferred by the State Government to co-operative societies formed by persons belonging to Scheduled Castes;(h)land to which the Pepsu Bhoodan Yagna Act, 1955 (25 of 1955), applies.Explanation. - For the purposes of clause (c), 'religious or charitable institution' means-(i)a temple;(ii)a gurdwara;(iii)any other religious place of a public nature;(iv)a wakf as defined in clause (1) of section 3 of the Muslim Wakfs Act, 1954 (Parliament Act 29 of 1954); or(v)any other institution of a public nature the object of which is relief to the poor, education, medical relief or the advancement of any other object of general public utility including religious teaching or worship;which the State Government may, by notification in the Official Gazette, specify.](2)[ The provisions of section 7, section 7-A and Chapter IV shall not apply to lands leased out by the Punjab State Co-operative Land Mortgage Bank Limited established under the Punjab Co-operative Land Mortgage Banks Act, 1957.] [Added by Punjab Act No. 16 of 1962, section 12.]
