Section 29A(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)Where a person entitled under this Chapter to acquire proprietary rights in respect of the land comprising his tenancy fails to make an application under sub-section (2) of section 22, within a period of one year from the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1962, an application containing the particulars specified therein may be made in writing to the prescribed authority in the prescribed manner by the landowner requiring such person to acquire proprietary rights in such land in accordance with the provisions of this Chapter.
