(6)In computing the ceiling area, lands exempted under Section 81 shall be excluded.Explanation I. - For the purposes of this Section, where a person a has two or more legally wedded wives living, the husband, one of the wives named by him for the purpose and their unmarried minor children shall be deemed to be one family; and the other wife or each of the other wives and her unmarried minor children shall be deemed to be a separate family.Explanation II. - For the purposes of this Section, an adult un-married person shall include a divorced husband or divorced wife who has not remarried:Provided that if such divorced husband or divorced wife is the guardian of any unmarried minor child, he or she together with such unmarried child shall be deemed to be a family.
