Section 5 in The Bombay Tenancy and Agricultural Lands Act, 1948
5. [ Ceiling area. [These sections were substituted for the sections 5, 6, 7, 8 and 9 by Bombay 13 of 1956, section 4.]
(1)For the purposes of this Act, the ceiling area of lands shall be-(a)48 acres of jirayat land, or(b)24 acres of seasonally irrigated land of paddy or rice land, or(c)12 acres of perennially irrigated land.(2)Where the land held by a person consists of two or more kinds of land specified in sub-section (1), the ceiling area of such holding shall be determined on the basis of one acre of perennially irrigated land being equal of two acres of seasonally irrigated land or paddy or rice land, or four acres of jirayat land.(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.]
