Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Puducherry - Subsection Section 2(33) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973 (33)"surplus land" means the land held by a person in excess of the ceiling area and declared to be surplus land under section 11, section 12 or section 13;
