Section 4 in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
4. Ceiling area.
(1)In the case of every person not being a family and in the case of every family consisting of five or less than five members (hereinafter referred to as "the primary unit" of family), the ceiling area applicable to such person or such family shall be in respect of-(a)land under assured irrigation capable of growing at least two crops in a year (hereinafter referred to as the "land under assured irrigation"), 18 acres;(b)land under assured irrigation capable of growing at least one crop in a year, 27 acres;(c)land under orchard existing on 23rd July, 1972, 54 acres;(d)land not within categories specified in clauses (a) to (c) and falling in fertile zone as described in the Schedule, 48 acres;(e)land not within categories specified in clauses (a) to (d) and falling in semi-fertile zone as described in the Schedule, 54 acres;(f)land not within categories specified in clauses (a) to (e) and falling in hilly zone as described in the Schedule, [54] [Substituted by Rajasthan Act No. 1 of 1974 [1-1-1973]] acres;(g)land not within categories specified in clauses (a) to (f) and falling in semi-desert zone as described in the Schedule 125 acres; and(h)land not within categories specified in clauses (a) to (g) and falling in desert zone as described in the Schedule, 175 acres.Explanation.- Land irrigated by a well shall not be deemed to fall within the categories of land specified in clause (a) and clause (b) of this sub-section and shall be deemed to fall within the category specified in clause (d) thereof:Provided that where members of a family exceed five, the ceiling area in relation thereto shall be increased by one-fifth for each additional member so however that the total ceiling area applicable to such family does not exceed twice the ceiling area applicable to a family consisting of five or less than five members:Provided further that if the ceiling area applicable to any person or family in accordance with this section exceeds the ceiling area applicable to such person or family according to the provisions of law repealed by section 40, in that case the ceiling area applicable to such person or family will be the same as was under the provisions of the said repealed law.(2)A person may also select land for a separate unit upto the ceiling area of the primary unit for each separate unit;Provided that where the separate unit also holds any land or share of land the same shall be taken into account for calculating the ceiling area.(3)The question whether any land is assured of irrigation from Government or private source capable of growing two crops or one crop in a year shall be determined by the Authorised Officer in such manner as may be prescribed.
