Section 5(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)The right conferred by this section on a landowner to reserve land for personal cultivation shall cease if it is not exercised -(a)within a period of one year from the commencement of the President's Act, where the landowner is a member of the Armed Forces of the Union; and(b)within a period of six months from such commencement, in any other case.
