(1) if he has no land, or any land which' is less th family holding under his personal cultivation, half of the area leased to under- raiyats but not exceeding the area by which land under his personal cultivation falls short of a family holding, provided that the under- raiyat is left with not less than a basic holding a provided further that a raiyat shall in any case be en titled to resume an area by which land under his persona cultivation falls short of a basic holding; and,

(2) if he has a family holding or more under his personal cultivation,' the area leased to under- raiyat rats but no exceeding the area by which land in' his personal cultivation falls short of 25 standard acres, provided that the under- raiyat is left with riot less than a holding. Explanation.-- For the purpose of determining the permissible limit of a raiyat under this sub- section, any non- resumable Ian which he may hold as an under- raiyat, shall also be taken into account.

(2) Notwithstanding anything contained in sub- section under- raiyat who under any law, custom or usage is it liable to eviction at the commencement of this Act on the ground that the land is required for personal cultivation, shall in all cases be left with a basic holding or the land actually held by him, whichever is less.

(3) Any transfer of land made on or after the 10th August, 1957 shall be disregarded in computing the permissible limit.