Section 2(6) in The Gujarat Agricultural Lands Ceiling Act, 1960
(6)[ "class of land" means any of the following classes of land, that is to say.- [This clause was substituted for the Original by Gujarat 2 of 1974, Section 4 (3).](i)perennially irrigated land;(ii)seasonally irrigated land;(iii)superior dry crop land;(iv)dry crop land;Explanation I. - For the purpose of this Act-(a)"perennially irrigated land" means land which is assured of a regular and actual supply of water for a period of not less than ten months during the year from any source of irrigation and which is consequently capable of growing at least two crops in a year or is utilised for growing sugarcane crop:Provided that land irrigated by a tube-well or lift irrigation from a perennial source of water, operated by diesel or electric power or both and constructed on or after 15th August, 1972 by any person other than Government or a local authority, shall not be deemed to be perennially irrigated land;(b)"seasonally irrigated land" means land which is assured of a regular and actual supply of water for a period of less than ten months but not less than four months during the period from 15th September, to the end of February in a year from any source of irrigation, and is consequently capable of growing at least one crop in a year;(c)"Superior dry crop land" means rice land and orchard;(d)"rice land" means land which is situated in a local area where the average rainfall is not less than 89 centimetres a year, such average being calculated on the basis of rain-fall in that area during the five years immediately proceeding the year 1959 and which is used for the cultivation of rice or which, in the opinion of the State Government is fit for the cultivation of rice but does not include perennially or seasonally irrigated land used for the cultivation of rice;(e)"dry crop land" means land other than the land specified in paragraphs (a) to (c) and grass land, that is to say, land which abounds in grass grown naturally and which is capable of being used for agricultural purposes;(f)"grass land" referred to in paragraph (e) shall, notwithstanding anything contained in that paragraph, be deemed to be rice land if it is situated in a local area referred to in paragraph (d) and in the opinion of the State Government it is fit for the cultivation of rice;(g)land irrigated by dug wells except in the irrigation command of an irrigation project or in the bed of a river, stream, or natural collection of water or a drainage channel (being an irrigation project, a river, stream, natural collection of water or a drainage channel which is a perennial source of water) shall be deemed to be irrigated land;Explanation II.-For the purpose of paragraphs (a) and (b) or Explanation I, a certificate granted by [a competent officer] in respect of any land, after such inquiry as he deems fit that it is perennially irrigated land, or as the case may be seasonally irrigated land and for the purpose of paragraph (g) of Explanation I, a certificate granted by such officer, in like manner, in respect of any source of water referred to in the said paragraph (g) that it is a perennial source of water, shall be conclusive evidence in that behalf;][Explanation III.-For the purpose of Explanation-II."competent officer" means-(a)in relation to any other land or source of water which is situated within the jurisdiction of a canal-officer as defined in clause (6) of Section 3 of the Bombay Irrigation Act, 1879 (Bombay VII of 1879) such canal officer; and,(b)in relation to any other land or source of water, such officer as the State Government may "by notification in the Official Gazette, designate in this behalf]
