Section 32L in The Pepsu Tenancy and Agricultural Lands Act, 1955
32L. Ceiling on future acquisition of land.
(1)Notwithstanding anything to the contrary in any law, custom, usage, contract or agreement, from and after the commencement of the Pepsu Tenancy and Agricultural lands (Second Amendment) Act, 1956, no person whether as landowner or tenant shall acquire or possess by transfer, exchange, lease, agreement or settlement any land which, with or without the land already owned or held by him, shall in the aggregate, exceed the permissible limit.(2)Any transfer, exchange, lease, agreement or settlement made in contravention of the provisions of sub-section (1) shall be null and void.
