Section 5(2) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(2)In computing the holding of a person or family unit consisting of lands of different classes, the relative proportion of the extent of land of each such Class to the extent of a standard holding of the appropriate Class shall be taken into account in the manner prescribed and the aggregate of all such proportions shall be deemed to be the holding of the person or the family unit, in relation to the ceiling area.
