Section 2(5) in The Punjab Security of Land Tenures Act, 1953
(5)"Standard acre" means a measure of area convertible into ordinary acres or any class of land according to the prescribed scale with reference to the quantity of yield and quality of soil.[(5-a) "Surplus area" means the area other than the reserved area, and where no area has been reserved, the area in excess of the permissible area selected [under section 5-B or the area which is deemed to be surplus area under sub-section (1) of Section 5-C] [Clause (5-a) added by Punjab Act 11 of 1955.], [and includes the area in excess of the permissible area selected under section 19-B] [Inserted by Punjab Act No. 14 of 1962 and shall be deemed to have come into force on the 30th July, 1958, - vide section 1(2) of Act ibid. Clause (5-a) shall be deemed to have been inserted with effect from the 15th April, 1958, vide section 10 of Act ibid.]; but it will not include a tenant's permissible area :Provided that it will include the reserved area, or part thereof, where such area or part has not been brought under self-cultivation within six months of reserving the same or getting possession thereof after ejecting a tenant from it, whichever is later, or if the landowner admits a new tenant, within three years of the expiry of the said six months.]
