Section 7A in The Pepsu Tenancy and Agricultural Lands Act, 1955
7A. [ Additional grounds for termination of tenancy in certain cases. [Section 7A inserted by Pepsu Act No. 15 of 1956, section 8.]
(1)Subject to the provisions of sub-sections (2) and (3), a tenancy subsisting at the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, may be terminated on the following grounds in addition to the grounds specified in section 7, namely :-(a)that the land comprising the tenancy has been reserved by the landowner for his personal cultivation in accordance with the provisions of Chapter II;(b)that the landowner owns thirty standard acres or less of land and the land falls within his permissible limit :Provided that no tenant [other than a tenant of a landowner who is [member of the Armed Forces of the Union or a Non-Resident Indian] [Sub-section (1) Substituted by Pepsu Act No. 15 of 1956.] shall be ejected under this sub-section -(i)from any area of land if the area under the personal cultivation of the tenant does not exceed five standard acres, or(ii)from an area of five standard acres, if the area under the personal cultivation of the tenant exceeds five standard acres,until he is allotted by the State Government alternative land of equivalent value in standard acres.(2)No tenant, who immediately preceding the commencement of the President's Act had held any land continuously for a period of twelve years or more under the same landowner or his predecessor-in-title, shall be ejected on the grounds specified in sub-section (1) -(a)from any area of land, if the area under the personal cultivation of the tenant does not exceed fifteen standard acres, or(b)from an area of fifteen standard acres, if the area under the personal cultivation of the tenant exceeds fifteen standard acres :Provided that nothing in this sub-section shall apply to the tenant of a landowner who, both at the commencement of the tenancy and the commencement of the President's Act, was a widow, a minor, an unmarried woman, a member of the Armed Forces of the Union or a person incapable of cultivating land by reason of physical or mental infirmity.Explanation. - In computing the period of twelve years, the period during which any land has been held under the same landowner or his predecessor-in- title by the father, brother or son of the tenant shall be included.(3)For the purpose of computing under sub-sections (1) and (2) the area of land under the personal cultivation of a tenant, any area of land owned by the tenant and under his personal cultivation shall be included.]
