Section 7(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(1)The reservation under section 5 of the Act may be made -(a)in the case of a widow, by the widow or by any or all the collaterals of her husband;(b)in the case of a minor, by the guardian;(c)in the case of a member of the Armed Forces of the Union, by any person duly authorised by such member.
