Section 5 in The Pepsu Tenancy and Agricultural Lands Act, 1955
5. Reservation of land for personal cultivation.
(1)Subject to the provisions of this section, every landowner owning land exceeding thirty standard acres shall be entitled to select for personal cultivation from the land held by him in the State as a landowner any parcel or parcels of land not exceeding in aggregate area the permissible limit and reserve such land for personal cultivation by intimating his selection in the prescribed form and manner to the Collector :Provided that in making such selection, the landowner shall include to the extent of the permissible limit, all land which he held for personal cultivation immediately before the commencement of the President's Act.(2)The right conferred by this section on a landowner to reserve land for personal cultivation shall cease if it is not exercised -(a)within a period of one year from the commencement of the President's Act, where the landowner is a member of the Armed Forces of the Union; and(b)within a period of six months from such commencement, in any other case.
