Section 56 in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
56. Penalty for acquisition by lease or possessory mortgage in excess of ceiling area.
- If any person, on or after the notified date voluntarily acquires by lease or possessory mortgage any land which together with the land, if any, already held by him exceeds in the aggregate the ceiling area, he shall be punishable [with imprisonment of either description for a term which may extend to two years, or with fine which may extend to two thousand rupees, or with both] [Amended as per the Puducherry Land Reforms (Amendment) Regulation, 1977 w.e.f 28.02.77.].
