Section 2(2) in The Punjab Security of Land Tenures Act, 1953
(2)"Small landowner" means a landowner whose entire land in the State of Punjab does not exceed the "permissible area".Explanation - In computing the area held by any particular landowner, the entire land owned by him in the State of Punjab, as entered in the record of rights, shall be taken into account, and if he is joint owner only his share shall be taken into account.
