Section 4(1) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(1)(a)Subject to the provisions of Chapter VI, the ceiling area in the case of every person and in the case of every family consisting of not more than five members, shall be 6 standard hectares.(b)The ceiling area in the case of every family consisting of more than five members shall, subject to the provisions of Chapter - VI, be 6 standard hectares together with an additional 1.2 standard hectares for every member of the family in excess of five;Provided that the total extent of land held by any family shall in no case exceed twice the ceiling area referred to in clause (a).
