Section 4 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
4. Determination of family holding.
(1)The State Government shall determine for all or any class of land in each local area the area of a family holding on the following basis in the prescribed manner:-(a)The extent of land which a family of five persons including the agriculturist himself would normally cultivate under the existing conditions of agricultural technique and practice with the aid of a pair of bullocks shall first be determined for all or any class of land in each local area.(b)The extent of land so determined may be varied having regard to the following factors :-(i)the situation of land;(ii)its productive capacity;(iii)the soil and climate characteristics;(iv)the fact that the land is located in the scheduled area;(v)such minimum limit of net annual income from the land as may be prescribed;(vi)any other factors which may be prescribed.(c)The area so determined shall be the family holding.(2)The area of a family holding determined under sub-section (1) shall be notified in the Official Gazette.(3)[ Where different classes of land are 'held in the same local area or any class or classes of land are held in different local areas, the manner of calculating the family holding in such cc. e shall be as prescribed by rules.] [Sub-Section (3) was added by Maharashtra 5 of 1961, s.2]]
