Section 2(3) in The Punjab Security of Land Tenures Act, 1953
(3)[ "Permissible area" in relation to a landowner or a tenant means thirty standard acres and where such thirty standard acres on being converted into ordinary acres exceed sixty acres, such sixty acres : [Substituted by Punjab Act 11 of 1955.]Provided that :-(i)no area under an orchard at the commencement of this Act, shall be taken into account in computing the permissible area ;(ii)for a displaced person :-(a)who has been allotted land in excess of fifty standard acres; the permissible area shall be fifty standard acres or one hundred ordinary acres, as the case may be;(b)who has been allotted land in excess of thirty standard acres, but less than fifty standard acres, the permissible area shall be equal to his allotted area;(c)who has been allotted land less than thirty standard acres, the permissible area shall be thirty standard acres, including any other land or part thereof, if any, that he owns in addition.][Explanation :- For the purpose of determining the permissible area of a displaced person, the provisions of proviso (ii) shall not apply to the heirs and successors of the displaced person to whom land is allotted.] [Added by Punjab Act 14 of 1962.]
