Section 2(6A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(6A)[ "economic holding" means, in relation to land held by a person whether as an owner or tenant, or partly as owner and partly as tenant, the area of land fixed as an economic holding under section 6 or 7; [These clauses were inserted by Bombay 13 of 1956, Section 2(5).]
