Section 7B in The Pepsu Tenancy and Agricultural Lands Act, 1955
7B. [ A Benefits to the Members of Armed Forces of. [Added by No. 23 of 1984.]
- A person who is tenant of a landowner who -(a)was a member of the ARmed Forces of the Union of India and stands retired or discharged from the Armed Forces; or(b)is a widow or minor child of a member of the Armed Forces who died while in service;shall not be entitled to the benefit under the proviso to sub-section (1) of Section 7-A :Provided that the application for ejectment is made within a period of one year from the date of his retirement, discharge or death or from the date of commencement of the Pepsu Tenancy and Agricultural Lands (Haryana Amendment) Ordinance, 1984, whichever is letter.]
