(2)Where in the opinion of the Government or such officer or authority the cultivation of any land by a landholder falls below the standards prescribed under Section 53-B the Government or such officer or authority may, subject to the provisions of sub-sections (7) and (8) as to the payment of compensation, assume the management of the entire holding or such portion thereof as is in excess of three times the family holding in the local area concerned:Provided that every branch of a joint family entitled under the Hindu Law on partition to a share per stripes in the property owned by the family, shall be allowed one family holding even though the aggregate of such shares may exceed three times the family holding:Provided further that the provisions of sub-sections (1) and (2) shall not apply to permanent fruit gardens and orchards that existed on the 1st January, 1952.
