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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(1)For the purposes of this Act, land shall be classified as set out in the First Schedule. The extent of land which shall constitute a standard holding for the class of lands specified in column (1) of the Table below shall be as specified against it in column (2) thereof:Provided that-
(i)in the case of any double crop wet land falling under sub-clause (i) of clause (d) of section 3, covered by Part II of Schedule-C appended to the draft rules referred to in that sub-clause for the irrigation of lands in the Godavari Western, Eastern and Central deltas, the extent of standard holding shall be increased by twelve and a half per centum;
(ii)[ in the case of any double crop wet land irrigated solely by a private tube well, the extent of standard holding shall be increased by twenty-five per centum, so however, that the said extent shall in no case exceed 7.28 hectares (18 acres);] [Substituted by Act No.9 of 1974.]
(iii)in the case of any wet land irrigated by a Government source of irrigation classified as Class V in the settlement or revenue accounts of the Government, excluding a source fed by a project, river, nala or channel in the Andhra area; and in the case of wet land irrigated by similar source notified by the Government in this behalf in the Telangana area, the extent of standard holding shall be increased by sixteen and one-fourth per centum;
(iv)in the case of any dry land situated in any area declared by the Government by notification to be a drought prone area, the extent of standard holding shall be increased,-
(a)by twelve and a half per centum, in the case of any dry land falling under Class G or Class H of the Table below; and
(b)by twenty per centum, in the case of any dry land falling under Class I, Class J or Class K of the said Table;
(v)in the case of any land in the Telangana area situated in any tract in respect of which the settlement operations were conducted by an agency other than the Government, if the land falls within Class A, Class B, Class C, Class D, or Class E of the Table below the ceiling area shall be computed as if the land fell within Class B, Class C, Class D,Class E or Class F of the said Table respectively and if the land falls within Class G, Class H, Class I or Class J, the ceiling area shall be computed as if such land fell within Class H, Class I, Class J or Class K respectively;
(vi)[ in the case of any lanka or padugai land, or any land on which a coconut garden, a guava garden or a grape garden is raised, the extent of standard holding shall in no case exceed 10.93 hectares (27 acres).] [Substituted by Act No.9 of 1974.]
Class of land   Extent of Standard Holding.
(1)   (2)
Wet Double crop wet land Wet land other than double crop wet land.
    (a) (b)
    Hectares Hectares
Class A ... 4.05 (10 acres) 6.07 (15 acres)
Class B ... 4.86 (12 acres) 7.28 (18 acres)
Class C ... 5.46 (13.5 acres) 8.09 (20 acres)
Class D ... 6.07 (15 acres) 9.11 (22.5 acres)
Class E ... 6.68 (16.5 acres) 10.12 (25 acres)
Class F ... 7.28 (18 acres) 10.93 (27 acres)
Dry ... ... Dry
Class G ... ... 14.16 (35 acres)
Class H ... ... 16.19 (40 acres)
Class I ... ... 18.21 (45 acres)
Class J ... ... 20.23 (50 acres)
Class K ... ... 21.85 (54 acres)