Section 32KK(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(a)where, immediately before the commencement of this Act, a landowner and his descendants constitute a Hindu undivided family, the land owned by such family shall, for the purposes of this Act, be deemed to be the land of that landowner and no descendant shall, as member of such family, be entitled to claim that in respect of his share of such land he is landowner in his own right; and
