(12)For the purposes of this Section-(a)the extent of land held by a person shall be the total extent of land held by such person, either as owner or as tenant, on the 1st day of July, 1969;(b)In calculating the extent of land held by a person who is a member of a family and the number of kudikidappukars in the lands held by such person, the extent of the land held individually by any member of his family or Jointly by some or all of the members of such family, and the number of kudikidappukars thereon shall also he taken into consideration;(c)in deciding the extent of land available for purchase by the kudikidappukaran or kudikidappukars,-(i)any voluntary transfer effected, or any boundaries put up or any building or other structures erected, after the 1st day of July, 1969, shall not he taken in to account;(ii)the sites of the buildings and other structures situate on the land shall be excluded.]
