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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(2) in Telangana Tenancy and Agricultural Lands Act, 1950

(2)The Government shall determine the extent of land which shall be regarded as a family holding for each class in each kind of soil in all the local areas which may be determined for [the area to which this Act extends] subject to the limits specified below, shall notify in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.] the "local areas' and the extents so determined not later than six months from the date on which the Hyderabad Tenancy and Agricultural Lands (Amendment) Act, 1954, comes into force and shall lay a copy of the Notification before the Legislature if it is in session, and if it is not in session when it next reassembles.
Limits:- (1) Wet land - Single Crop each year, all kinds ofsoils:
  (a) Classification of 8 annas or above   .. 6 Acres
  (b) All other classes .. .. 9 Acres
(2) Dry Land:
  (a) Black Cotton or laterite soils:      
  (i) Class I with soil classification of 8 annas orabove ..   24 Acres
  (ii) All other classes .. .. 36 Acres
  (b) Chalka soils: .. ..  
  (i) Class I with soil classification of 8 annas orabove .. .. 48 Acres
  (ii) All other classes .. .. 72 Acres
Provided that the Government may, by general or special order direct that the limits of the family holdings specified in this sub-section, shall for any local area be varied if the Government is satisfied that such variation is necessary or expedient for ensuring that the value of produce after deducting fifty per cent, therefrom as cost of cultivation is Rs. 800.]