Section 4(4) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(4)In calculating the extent of land held by any person, any land which was transferred by sale, gift or otherwise or partitioned by that person after the appointed day but before the commencement of this Act, shall be taken into account as if such land had not been transferred or partitioned, as the case may be.
