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103. "Permissible limit" defined.- (1) In section 102, "permissible limit" means an area of land which a landowner may resume from tenants for personal cultivation, that is to say,- (a) in the case of a person under disability, 25 acres; (b) in the case of any other person who- (i) owns a basic holding or less, the entire area owned by him; (ii) owns more than a basic holding but not exceeding a family holding, one-half of the area leased to tenants or the area by which the land under his personal cultivation falls short of a basic holding, whichever is greater; (iii) owns more than a family holding- (1) if he has no land, or any land which is less than a family holding under his personal cultivation, one-half of the area leased to the tenant but not exceeding the area by which land under his personal cultivation falls short of a family holding, provided that the tenant is left with not less than a basic holding and provided further that a landowner shall in any case be entitled to resume an area by which land under his personal cultivation falls short of a basic holding; and (2) if he has family holding or more under his personal cultivation, the area leased to any tenant in excess of a family holding but not exceeding the area by which land in his personal cultivation falls short of 25 acres. Explanation.-For the purpose of determining the permissible limit of a landowner under this sub-section, any no-resumable land which he may hold as a tenant shall also be taken into account. (2) Any transfer of land made on or after the 6th day of March, 1956, shall be disregarded in computing the permissible limit.    |
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