Section 5(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
1.0000for 10 acres plus 0.5000 for 5 acres plus 0.0400 for 40 cents plus 0.0050 for 5 cents, which is equivalent to 1.5450 standard holding.Illustration II:- If a single crop wet land lying in settlement group No. 12 in the Telangana area bears 9 annas bhaganna, then according to Clause I of the First Schedule to the Act, the land is classified under Class F for which the standard holding according to the Table under Section 5(1) is 13.93 hectares or 27 acres. If the actual extent of such land in acres 14.20 guntas, then the extent of the land may be deemed to be equivalent to acres 14.50 cents according to Table I hereto showing conversion of guntas to cents and the relative proportion of Acres 14.50 of single crop wet land to the extent of the standard holding for that class of land may be calculated with reference to Table V hereto as equivalent to 0.3704 for 10 acres plus 0.1481 for 4 acres plus 0.0185 for 50 cents, which is equivalent to 0.5370 standard holding.Illustration III:- If a dry land in Badvel taluk which is in settlement Tract III (Badvel, Sidhout and Rajampet taluks) of Cuddapah district bears settlement taram No. 12, then according to Clause 2 of the First Schedule to the Act, the land is classified under Class K. In case that land is situated in the drought-prone area as declared by the Government, the extent of standard holding of 21.85 hectares or 54 acres applicable to Class K has to be increased by 20 per centum according to proviso (ix) to Section 5 (1); and therefore the extent becomes ac. 64.80 cents. If the actual extent of such land is ac. 34.87 cents, then the relative proportion of the extent of ac. 34.87 cents of dry land to the extent of the standard holding may be calculated with reference to Table VIII, hereto, as equivalent to 3x0.1534 for 30 acres plus 0.0617 for 4 acres plus 0.0123 for 80 cents plus 0.0011 for 7 cents, which is equivalent to 0.5380 standard holding.
