Section 7A(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)No tenant, who immediately preceding the commencement of the President's Act had held any land continuously for a period of twelve years or more under the same landowner or his predecessor-in-title, shall be ejected on the grounds specified in sub-section (1) -(a)from any area of land, if the area under the personal cultivation of the tenant does not exceed fifteen standard acres, or(b)from an area of fifteen standard acres, if the area under the personal cultivation of the tenant exceeds fifteen standard acres :Provided that nothing in this sub-section shall apply to the tenant of a landowner who, both at the commencement of the tenancy and the commencement of the President's Act, was a widow, a minor, an unmarried woman, a member of the Armed Forces of the Union or a person incapable of cultivating land by reason of physical or mental infirmity.Explanation. - In computing the period of twelve years, the period during which any land has been held under the same landowner or his predecessor-in- title by the father, brother or son of the tenant shall be included.
