Section 32DD in The Pepsu Tenancy and Agricultural Lands Act, 1955
32DD. [ Future tenancies in surplus area and certain judgments etc. to be ignored. [Section 32-DD inserted by Punjab Act No. 16 of 1962 with effect from the 30th October, 1956, - vide section 4.]
- Notwithstanding anything contained in this Act, for the purposes of determining the surplus area of any person -(a)a tenancy created after the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, in any area of land which could have been declared as the surplus area of such person; and(b)any judgment, decree or order of a court or other authority, obtained after the commencement of that Act and having the effect of diminishing the area of such person which could have been declared as his surplus area;shall be ignored.]
