Section 32KK in The Pepsu Tenancy and Agricultural Lands Act, 1955
32KK. [ Land owned by Hindu undivided family to be deemed land of one landowner. [Section 32-KK inserted by Punjab Act No. 16 of 1962, Section 7 and shall be deemed to have come into force with effect from 30th October, 1956. Section 13 of Punjab Act No. 16 of 1962, reads as follows :- 13. 'Validation. - Notwithstanding anything contained in this Act or in any other law for the time being in force or in any judgment, decree or order of any court or other authority where the surplus area in respect of the land owned by a Hindu undivided family referred to in clause (a) of section 32-KK of the principal Act, has been determined under that Act at any time before the commencement of this Act by any authority competent to determine such area, whether by ignoring the partition of any such land under section 32-FF or otherwise, such determination shall be valid and shall be deemed always to have been valid and shall not be questioned on the ground that the descendants of the landowner constituting with him the Hindu undivided family were landowners in their own right in respect of their shares in such land or on ground that the partition had been ignored'.]
- Notwithstanding anything contained in this Act or in any other law for the time being in force, -(a)where, immediately before the commencement of this Act, a landowner and his descendants constitute a Hindu undivided family, the land owned by such family shall, for the purposes of this Act, be deemed to be the land of that landowner and no descendant shall, as member of such family, be entitled to claim that in respect of his share of such land he is landowner in his own right; and(b)a partition of land owned by a Hindu undivided family referred to in clause (a) shall be deemed to be a disposition of land for the purposes of section 32-FF.Explanation. - In this section, the expression "descendant" includes an adopted son.]
