Section 32K(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)Where a landowner has, by an undertaking given to the Collector, retained any area of land with him for planting an orchard and fails to plaint the orchard within a period of two years referred to in clause (vi) of sub- section (1), the land so retained by him shall on the expiry of that period vest in the State Government under section 32-E and compensation therefor shall be payable in accordance with the provisions of this Chapter.
