Section 32K(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)The provisions of section 32-A shall not apply to -(i)orchards where they constitute reasonably compact areas;(ii)specialised farms engaged in cattle breeding, dairying or wool raising;(iii)sugarcane farms operated by sugar factories;(iv)efficiently managed farms which consist of compact blocks on which heavy investment or permanent structural improvements have been made and whose break-up is likely to lead to a fall in production;(v)lands belonging to registered co-operative societies formed for the purpose of co-operative farming, provided the land owned by an individual member of the society does not exceed the permissible limit; and(vi)where a landowner gives an undertaking in writing to the Collector that he shall, within a period of two years from the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, plant an orchard in any area of his land not exceeding ten standard acres, such area of land.
