Section 15(1) in The Punjab Land Reforms Act, 1972
(1)Notwithstanding anything contained in this Act, a tenant who was entitled to purchase the land comprised in his tenancy, under section 18 of the Punjab Law or section 22 of the Pepsu Law, shall be entitled to purchase such land from the landowner on the same terms and conditions as were applicable immediately before such commencement:Provided that -(i)the amount payable by the tenant for the land shall be equivalent to ninety times the land revenue (including rates and cesses) payable for such land or five hundred rupees per hectare, whichever is less: and(ii)the procedure for purchase of such land shall be as is specified hereinafter and the period of limitation for exercise of such a right shall be one year from the date of commencement of this Act.
