Section 4(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)[ Where different classes of land are 'held in the same local area or any class or classes of land are held in different local areas, the manner of calculating the family holding in such cc. e shall be as prescribed by rules.] [Sub-Section (3) was added by Maharashtra 5 of 1961, s.2]]
