Section 2(ii) in Gujarat Rural Debtors' Relief Act, 1976
(ii)such extent of land as bears to the extent of the land held by him in the village (or each of the villages, as the case may be) other than the village in which he ordinarily resides the same ratio as the extent of the land specified in column 4 of the Schedule against the village in which he resides bears to the extent of land specified in the said column 4 against the village (or each of the villages, as the case may be), in which he does not reside;
