Section 5(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)[ Where in any case of ceiling are as determined under the provisions of the Gujarat Agricultural Lands Ceiling Act, 1960 (Gujarat XXVII of 1961), as in force for the time being is less than the ceiling area specified in this section, then notwithstanding anything contained in this section, the ceiling area of land as determined under the said Act shall be the ceiling area for the purposes of this Act.][Explanation. [This Explanation was added, by Bombay 15 of 1957, section 3.] - ln calculating the ceiling area, warkas land shall be excluded.]
