Section 7(2) in The Punjab Security of Land Tenures Act, 1953
(2)Notwithstanding anything contained hereinbefore a tenant shall also be liable to be ejected from any area which he is holding in any capacity whatever in excess of the permissible area.Provided that the portion of the tenancy from which such tenant can be ejected shall be determined at his option only if the area of his tenancy under the landowner concerned is in excess of the area from which he can be ejected by the said landowner.Provided further that if the tenant holds land of several landowners and more than one landowner seeks his ejectment, the right to ejectment shall be exercised in the order in which the applications have been made or suits have been filed by the landowners concerned, and in case of simultaneous applications or suits the priority for ejectment shall commence serially from the smallest landowner.Explanation.- Where a tenant holds land jointly with other tenants only his share in the joint tenancy shall be taken into account in computing the area held by him.] [Substituted for sub-sections (1) and (2) of section 9 by Punjab Act No. 11 of 1955 and existing sub-section (3) renumbered as sub-section (2).][9A. Accommodation of tenants on surplus area. - No tenant liable to ejectment under clause (i) of sub- section (1) of the section next preceding shall be dispossessed of his tenancy unless he is accommodated on a surplus area in accordance with the provisions of section 10-A or otherwise on some other land by the State Government:Provided that it the tenant concerned is the tenant of a small landowner he shall be allowed to retain possession of his tenancy to the extent of five standard acres, including any other land which he may hold as tenant or owner, until he is so accommodated on a surplus area or otherwise:Provided further that if a tenancy commences after the commencement of this Act, and the tenant is also an owner and is related to his landlord in the manner prescribed, he shall not be entitled to the benefit of this section.] [Section 9A added by Punjab Act 11 of 1955.]
