Section 6 in The M.P. Ceiling On Agricultural Holdings Act, 1960
6. Certain persons deemed or not deemed to be holders for purposes of this Chapter.
- For the purposes of this Chapter-(i)where certain land is held by two or more holders jointly or as tenants-in-common, the area of land corresponding to the interest of each holder on the appointed day shall be deemed to be held by such holder;(ii)where land is held by a joint Hindu family, each member of such family who is entitled to share in the joint family property shall be deemed to hold an area of such land proportionate to his share in the property to which he would be entitled if a partition were to take place on the appointed day;(iii)[ any land belonging to a tenure holder which is held by occupancy tenant specified in sub-section (1) of Section 185 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) shall not be deemed to be held by such tenure holder;] [Substituted by M,P. Act No. 1 of 1984.](iv)[ any land belonging to a tenure holder which is on or after the 1st January, 1971 held by an occupancy tenant or a Bhumiswami to whom such rights have accrued under Section 169 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) or sub-section (2-A) of Section 190 thereof shall notwithstanding anything contained in the said Code, be deemed to be held by such tenure holder and not by the occupancy tenant or Bhumiswami, as the case may be, to whom such rights have accrued under the said respective sections.] [Inserted by M.P. Act No. 1 of 1984]
