Section 19 in The Punjab Security of Land Tenures Act, 1953
19. Sections 17 and 18 not to apply to certain property and tenants.
- Nothing contained in section 17 or section 18 shall affect any land which is evacuee property, as defined in the Administration of Evacuee Property Act, 1950 (XXXI of 1950), [ - ] [The words 'at the commencement of this Act' omitted by Punjab Act No. 32 of 1959, section 4.] or any other land which may at any time be acquired by the Central Government for the resettlement of displaced persons.[19A. Bar of future acquisition of land in excess of permissible area. - (1) Notwithstanding anything to the contrary in any law, custom, usage, contract or agreement, from and after the commencement of the Punjab Security of Land Tenures (Amendment) Ordinance, 1958, no person, whether as landowner or tenant, shall acquire or possess by transfer, exchange, lease, agreement or settlement any land, which with or without the land already owned or held by him, shall in the aggregate exceed the permissible area :Provided that nothing in this section shall apply to lands belonging to registered co-operative societies formed for purposes of co-operative farming, if the land owned by an individual member of the society does not exceed the permissible area.(2)Any transfer, exchange, lease, agreement or settlement made in contravention of the provisions of sub-section (1) shall be null and void.
