Section 32N in The Pepsu Tenancy and Agricultural Lands Act, 1955
32N. Definition of 'public purpose', 'surplus area' and 'land'.
- In this Chapter:-(1)'Public purpose' includes -(i)a purpose connected with the allotment of land to -(a)tenants who are liable to ejectment and entitled to allotment of alternative land under Section 7-A; or(b)landowners or tenants owning or holding land not exceeding five standard acres in order to make their holdings equal to five standard acres, and landless agricultural workers;(ii)development of co-operative farms or seed farms; and(iii)efficient management of land;[(1-A) "small landowner" means a landowner whose entire land in the State does not exceed the permissible limit;] [Inserted by Punjab Act No. 3 of 1959, section 10(1).],(2)'surplus area' means the area in excess of the permissible limit [and includes the area which is deemed to be surplus area under sub-section (2) of section 32-BB] [Inserted by Punjab Act No. 3 of 1959, section 10(2).]; and(3)'land' includes banjar land save as otherwise provided.
