(1)Agricultural land to be allotted to a C class Girasdar for being cultivated personally shall, subject to the provisions of this section, be one half of the total area of the land held by each of his tenants:Provided that the total area of the holding of a C class Girasdar made up of Gharkhed in his estate and any bid land or cultivable waste which he desires to utilise for personal cultivation and Khalsa land, if any in his possession, together with the land allotted under the provisions of this section shall not exceed:-(a)one economic holding, in the case of one in whose estate agricultural land does not exceed eighty acres; and(b)one and half economic holdings, in the case of one in whose estate agricultural land exceeds eighty acres but does not exceed one hundred and twenty acres :Provided further that where in making such an allotment of one economic holding, or one and a half economic holdings, as the case may be, it is not necessary to take half of the total area of the land held by each of the tenants, agricultural land shall be taken from each of the tenants in such proportion as may be necessary to make up one economic holding or one and a half economic holdings, as the case may be.(2)The area allotted to a C class Girasdar shall not include Khalsa land, if any, held by a tenant.Explanation 1. - The total area of land held by a tenant means the land held by a tenant from his Girasdar together with Khalsa land, if any, held by the tenant.Explanation 2. - For the purposes of this section, agricultural land shall not include sites of farm, buildings or of dwellings, or wadas.
