Section 51(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)[ The provisions of section 7, section 7-A and Chapter IV shall not apply to lands leased out by the Punjab State Co-operative Land Mortgage Bank Limited established under the Punjab Co-operative Land Mortgage Banks Act, 1957.] [Added by Punjab Act No. 16 of 1962, section 12.]
