Section 6 in The Pepsu Tenancy and Agricultural Lands Act, 1955
6. Land reserved for personal cultivation to be notified.
(1)The Collector shall in respect of every landowner notify in such form and manner as may be prescribed the particulars of all lands reserved for the personal cultivation of the landowner under section 5 [or section 5A, as the case may be.] [Added by Pepsu Act No. 15 of 1956](2)A copy of every notification issued under sub-section (1) shall, as soon as may be, be served upon the landowner concerned in the prescribed manner.
