104. Land deemed to be reserved for personal cultivation in certain cases.-

In the case of a person who, at the commencement of this Act, does not own land in excess of a basic holding, all lands owned by him and held by tenants shall be deemed to have been reserved for his personal cultivation.

Explanation.-Any transfer of land made on or after the 6th day of March, 1956, shall be disregarded in determining the extent of land owned by a person at the commencement of this Act.