Section 5(2) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(2)The extent of the land so declared under sub-section (1) -(a)shall, with effect from the date of such declaration, be deemed to be held by the founder;(b)shall be taken into account in calculating the extent of land held by him; and(c)shall cease to be the public trust property from the date of such declaration;but shall be subject to any other liability that may be subsisting on such land;Provided that the extent of such liability shall bear the same proportion to the entire liability as the extent so declared bears to the total extent.
