Section 7A(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)Subject to the provisions of sub-sections (2) and (3), a tenancy subsisting at the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, may be terminated on the following grounds in addition to the grounds specified in section 7, namely :-(a)that the land comprising the tenancy has been reserved by the landowner for his personal cultivation in accordance with the provisions of Chapter II;(b)that the landowner owns thirty standard acres or less of land and the land falls within his permissible limit :Provided that no tenant [other than a tenant of a landowner who is [member of the Armed Forces of the Union or a Non-Resident Indian] [Sub-section (1) Substituted by Pepsu Act No. 15 of 1956.] shall be ejected under this sub-section -(i)from any area of land if the area under the personal cultivation of the tenant does not exceed five standard acres, or(ii)from an area of five standard acres, if the area under the personal cultivation of the tenant exceeds five standard acres,until he is allotted by the State Government alternative land of equivalent value in standard acres.
