Section 8 in The Pepsu Tenancy and Agricultural Lands Act, 1955
8. [ Security of tenure to certain tenants. [Substituted by Pepsu Act No. 15 of 1956]
- Subject to the provisions of section 7, every tenant admitted after the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, shall hold land for a minimum term of three years:Provided that nothing herein shall apply to the tenant of a person who is a widow, a minor, an unmarried woman, a member of the Armed Forces of the Union, or a person incapable of cultivating land by reason of physical or mental infirmity.]
