(2)'Permissible area' shall mean in respect of -(a)land under assured irrigation and capable of yielding at least two crops in a year (hereinafter in this Act referred to as 'the first quality land)', seven hectares; or(b)land under assured irrigation for only one crop in a yea, eleven hectates; or(c)barani land, 20.5 hectares; or(d)land of other classes including banjar land, an area to be determined according to the prescribed scale with reference to the intensity of irrigation, productivity and soil classification of such classes having regard to the respective valuation and the permissible area of the classes of land mentioned at (a), (b) and (c), above [subject to the condition that the area so determined shall not exceed 21.8 hectares:] [Added by ibid.]Provided that -(i)where land consists of two or more classes, the permissible area shall be determined on the basis of relative valuation of such classes of land, subject to the condition that it does not exceed 21.8 hectares;(ii)where the number of members of a family exceeds five, the permissible area shall be increased by one-fifth of the permissible area for each member in excess of five, subject to the condition that additional land shall be allowed for not more than three such members.
