Section 6(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)Where the land held by a person consists of two or more kinds of land specified in sub-section (1), an economic holding shall be determined on the basis applicable to the ceiling area under sub-section (2) of section 5.[Explanation. - In calculating an economic holding, warkas land shall be excluded.] [This Explanation was added by Bombay 15 of 1957, Section 4.]
