Section 4 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
4. Prescribed relatives for personal cultivation.
- For the purposes of sub- clause (ii) of clause (g) of section 2 of the Act, the relatives prescribed shall be the landowner's mother, father, wife, husband, son, grandson, daughter, grand-daughter, brother, nephew, uncle, brother-in-law, maternal uncle, son of brother-in-law, or of maternal uncle.
