Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 30] [Entire Act]

State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

5. Standard holding for different classes of lands and Computation.

(1)For the purposes of this Act, land shall be classified as set out in the First Schedule. The extent of land which shall constitute a standard holding for the class of lands specified in column (1) of the Table below shall be as specified against it in column (2) thereof:Provided that-
(i)in the case of any double crop wet land falling under sub-clause (i) of Clause (d) of Section 3, covered by Part II of Schedule C appended to the draft rules referred to in that sub-clause for the irrigation of lands in the Godavari Western, Eastern and Central deltas, the extent of standard holding shall be increased by twelve and a half per centum;
(ii)[ in the case of any double crop wet land irrigated solely by a private tube well, the extent of standard holding shall be increased by twenty-five per centum, so however, that the said extent shall in no case exceed 7.28 hectares (18 acres).] [Substituted by Act No. 9 of 1974, w.e.f. 19-3-1974]
(iii)in the case of any wet land irrigated by a Government source of irrigation classified as Class V in the settlement or revenue accounts of the Government, excluding a source fed by a project, river, nala or channel in the Andhra Area; and in the case of wet land irrigated by similar source notified by the Government in this behalf in the Telangana area, the extent of standard holding shall be increased by sixteen and one-fourth per centum;
(iv)in the case of any dry land situated in any area declared by the Government by notification to be a drought-prone area, the extent of standard holding shall be increased:-
(a)by twelve and a half per centum, in the case of any dry land falling under Class G or Class H of the Table below; and
(b)by twenty per centum in the case of any dry land falling under Class I, Class J or Class K of the said Table;
(v)in the case of any land in the Telangana area situated in any tract in respect of which the settlement operations were conducted by an agency other than the Government, if the land falls within Class A, Class B, Class C, Class D or Class E of the Table below the ceiling area shall be computed as if the land fell within Class B, Class C, Class D, Class E or Class F of the said Table respectively and if the land falls within Class G, Class H, Class I or Class J, the ceiling area shall be computed as if such land fell within Class H, Class I, Class J or Class K respectively;
(vi)[ in the case of any lanka or padugai land, or any land on which a coconut garden, a guava garden or a grape garden is raised, the extent of standard holding shall in no case exceed 10.93 hectares (27 acres)] [Substituted by Act No. 9 of 1974, w.e.f. 19-3-1974.].
TABLE
Class of Land   Extent of Standard holding
1   2
Wet Double crop wet land a Hectares Wet land other than double crop wet land bHectares
Wet:
Class A ...4.05 (10 acres) 6.07 (15 acres)
Class B ...4.86 (12 acres) 7.28 (18 acres)
Class C ...5.46 (13.5 acres) 8.09 (20 acres)
Class D ...6.07 (15 acres) 9.11 (22.5 acres)
Class E ...6.68 (16.5 acres) 10.12 (25 acres)
Class F ...7.21 (18 acres) 10.93 (27 acres)
Dry:
Class G ... 14.16 (35 acres)
Class H ... 16.19 (40 acres)
Class I ... 18.21 (45 acres)
Class J ... 20.23 (50 acres)
Class K ... 21.85 (54 acres)
(2)In computing the holding of a person or family unit consisting of lands of different classes, the relative proportion of the extent of land of each such Class to the extent of a standard holding of the appropriate Class shall be taken into account in the manner prescribed and the aggregate of all such proportions shall be deemed to be the holding of the person or the family unit in relation to the ceiling area.
(3)In computing the holding of an individual who is not a member of a family unit, but is a member of a joint family the share of such an individual in the lands held by the joint family shall be taken into account and aggregated with the lands, if any, held by him separately and for this purpose such share shall be deemed to be the extent of land which would be allotted to such individual had there been a partition of the lands held by the joint family.
(4)In computing the holdings of the member of family unit who is a member of a joint family, the share of such member in the land held by the joint family shall be taken into account aggregated with the lands, if any, held by him separately and for this purpose, such share shall be deemed to be the extent of land which would be allotted to such member, had there been a partition of the lands held by the joint family.
(5)Where an individual or a member of the family unit is a member of a Co-operative society, company or firm the share of such individual or of a family unit in the land held by such Co-operative society, company or firm shall be also included in the holding of the individual or member of the family unit, as the case may be, and for this purpose the share of land so held shall be deemed to be the extent of the land which would have been allotted to him on a winding up of the Co-operative society or company or dissolution of the firm.
(6)Lands owned or held under a private trust shall-
(a)in a case where the trust is revocable by the author of the trust, be deemed to be held by such author or his successor-in-interest; and
(b)in other cases, be deemed to be held by the beneficiaries of the trust in proportion to their respective interests in such trust, or the income derived therefrom.
Explanation. - Where a trust is partly private and partly public, this sub-section shall apply only to lands covered by that part of the assets of the trust which is relatable to the private trust.