Section 22(4) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(4)[ Notwithstanding anything contained in sub-sections (1), (2) and (3), if the tenant is a company registered under the Companies Act, 2013 (Central Act 18 of 2013), it shall not be entitled to acquire from its landowner in respect of the land comprising its tenancy, the proprietary rights under this section.] [Added by Haryana Act No. 29 of 2019, dated 8.8.2019.]
