Section 5A in The Pepsu Tenancy and Agricultural Lands Act, 1955
5A. [ Reservation of additional land for personal cultivation in certain cases. [Section 5A inserted by Pepsu Act No. 15 of 1956.]
- Any landowner, -(1)whose permissible limit has been altered under the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, or(2)who on account of the provisions contained in sub-section (2) of section 7A is not entitled to resume reserved land or any part thereof, or(3)in the case of allottee whose allotment has been modified or revised after the commencement of the President's Act,shall be entitled, -(a)in any case where he has reserved land for personal cultivation under section 5, to reserve additional land for personal cultivation.(b)in any case where he was not entitled to reserve land for personal cultivation to reserve such land for personal cultivation,not later than the expiry of six months from the date of commencement of the Act referred to in clause (1) and the provisions of section 5 shall so far as may be, apply to reservation of land for personal cultivation under this section as they apply to reservation of land for personal cultivation under that section.]
