Section 32E in The Pepsu Tenancy and Agricultural Lands Act, 1955
32E. Vesting of surplus area in the State Government.
- Notwithstanding anything to the contrary contained in any law, custom or usage for the time being in force, and subject to the provisions of Chapter IV [after the date] [Substituted for the words 'as from the date' with effect from the 30th October, 1956, by Punjab Act No. 16 of 1962, section 5.] on which the final statement in respect of a landowner or tenant is published in the Official Gazette, then -(a)in the case of the surplus area of a landowner, or in the case of the surplus area of a tenant which is not included within the permissible limit of the landowner, [such area shall, on the date on which possession thereof is taken by or on behalf of the State Government, be deemed to have been acquired] [Substituted for the words 'such area shall be deemed to have been acquired' with effect from the 30th October, 1956, by Punjab Act No. 16 of 1962, section 5.] by the State Government for a public purpose and all rights, title and interest (including the contingent interest, if any, recognised by any law, custom or usage for the time being in force) of all persons in such land shall be extinguished, and such rights, title and interest shall vest in the State Government free from encumbrances created by any person; and(b)in the case of the surplus area of a tenant which is included within the permissible limits of the landowner, the right and interest of the tenant in such area shall stand terminated :Provided that, for the purposes of clause (a), where any land falling within the surplus area is mortgaged with possession, only the mortgagee rights shall vest in the State Government.
