(1)For the purposes of making allotment of land under Chapter IV, or of payment of rehabilitation grant under Chapter VI, or of assessment of land revenue payable under section 40, Girasdars may, subject to the provisions of this section, be classified as follows, namely:-(a)a Girasdar shall be deemed to belong to A class if the total area of agricultural land comprised in his estate exceed eight hundred acres :(b)a Girasdar shall be deemed to belong to B class if the total area of agricultural land comprised in his estate exceeds one hundred and twenty acres but does not exceed eight hundred acres ;(c)a Girasdar shall be deemed to belong to C class if the total area of agricultural land comprised in his estate does not exceeds one hundred and twenty acres :Provided that a Girasdar owning one or more villages shall be deemed to belong to A class irrespective of the total area of agricultural land comprised in his estate.
