Section 29A in The Pepsu Tenancy and Agricultural Lands Act, 1955
29A. Rights of landowners in certain cases to enforce acquisition of proprietary rights by tenants.
(1)Where a person entitled under this Chapter to acquire proprietary rights in respect of the land comprising his tenancy fails to make an application under sub-section (2) of section 22, within a period of one year from the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1962, an application containing the particulars specified therein may be made in writing to the prescribed authority in the prescribed manner by the landowner requiring such person to acquire proprietary rights in such land in accordance with the provisions of this Chapter.(2)The application under sub-section (1) shall be disposed of in accordance with the provisions of this Chapter as if it were an application made by a person under sub-section (2) of section 22 and the provisions of section 25 shall apply to the order made under sub-section (2) of section 23 in respect of such application.]
