(2)Under special circumstances the maximum area of land that can be allotted for permanent cultivation is not to exceed 60 bighas or 80,268 square metre per family or per juristic person domiciled in the State for which there shall be speaking orders of the Government having regard to the existence of special requirements.Provided that if the land earmarked for a permanent cultivation a Periodic Patta is not likely to be required within a year, the competent Revenue Officer may, on the request of the Village Council, allow the land to be used for special purpose or other seasonal farming or cultivation for one year.
