Section 66(1A) in Karnataka Land Reforms Act, 1961
(1A)Where a person holds different categories of land mentioned in clause (a) of sub-section (1), the total extent of lands held by such person shall, for purposes of this section, be determined by converting all categories of land into any one category in accordance with the following formula, namely:— One acre of land referred to in category (i)=two acres of land referred to in category (ii)=four acres of land referred to in category (iii).
