Section 3(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)For the purpose of computing the permissible limit under sub-section (1) -(a)where a person holds some as a landowner and some other land as an allottee both kinds of land shall be included;(b)land occupied by an occupancy tenant shall not be included in the holding of the landowner but it shall be included in the holding of the occupancy tenant in whom proprietary rights in respect of such land vest under the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954 (18 of 1954);(c)where a landowner owns land jointly with other landowners his share of such land as ascertained from the record of rights shall alone be included;(d)where a landowner died within a period of six months from the commencement of the President's Act, the permissible limit shall be determined with reference to the land which has developed upon each of his successors-in-interest, including any land held by such successors-in-interest immediately before the death of the landowner.(e)any transfer of land made by the landowner after the commencement of the President's Act shall be disregarded;(f)[-] [Clause (f) omitted by Pepsu Act No. 15 of 1956.].
