Section 32MM in The Pepsu Tenancy and Agricultural Lands Act, 1955
32MM. [ Power to separate share of landowners in joint lands. [New section 32-MM inserted by Punjab Act No. 16 of 1962, Section 9.]
(1)Where the landowner owns land jointly with other landowners and his share of such land or part thereof, as ascertained from the record of rights, has been or is to be declared as surplus area, the officer competent to declare such area or where such area has been declared, the officer competent to utilise it, may on his own motion, after summary enquiry and affording to the persons interested in such land an opportunity of being heard, separate his share of such land or part thereof in the land owned by him jointly with other landowners.(2)Where, after the declaration of the surplus area of any person and before the utilisation thereof, his land has been subjected to the process of consolidation, the officers referred to in sub-section (1) shall be competent to separate the surplus area of such person out of the area of land obtained by him after consolidation.]
