Section 32 in The Pepsu Tenancy and Agricultural Lands Act, 1955
32. Certain transfers not to affect rights of tenants under this Chapter.
(1)No transfer of land made by a landowner after the commencement of the President's Act shall affect the right of any person to acquire proprietary rights in such and under this Chapter.(2)If any question arises whether any transfer of land does or does not affect the right of any person to acquire proprietary rights in such land, the question shall be referred to the prescribed authority for its decision.Chapter-IV-A Ceiling on land and acquisition and disposal of surplus area
