Section 32K(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)Where a landowner has, by an undertaking given to the Collector, retained any area of land with him for planting an orchard and fails to plaint the orchard within a period of two years referred to in clause (vi) of sub-section (1), the land so retained by him shall on the expiry of that period vest in the State Government under section 32E and compensation therefor shall be payable in accordance with the provisions of this Chapter.
