Section 2(21) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(21)the words and expressions not defined in this Act, but used in the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, shall have the meanings assigned to them in that Act.[4. Determination of area for purposes of ceiling and exemptions. - For purposes of determining the ceiling area under Section 5 or any exemption under Section 6 -(i)Subject to the provisions of clause (ii), one-and-one-half hectares of unirrigated land or two and a half hectares of grove-land or two-and-a-half hectares or usar land shall count as one hectare of irrigated land;](ii)[one-and-one-half hectares of single crop land or two and a half hectares of any other unirrigatcd land] [Substituted by U.P. Act No. 2 of 1975 (w.e.f. 8.6.1973).] in the following area, namely -(a)Bundelkhand;(b)trans-Jamuna portions of Allahabad, Etawah, Mathura, and Agra districts;(c)cis-Jamuna portions of Allahabad, Fatehpur, Kanpur, Etawah, Mathura and Agra districts up to 16 kilometers from the deep stream of Jamuna;(d)the portion of Mirzapur district south of Kaimur Range;(e)Tappa Upraudh and Tappa Chaurasi (Balai Pahar) of Tahsil Sadar in Mirzapur district;(f)the portion of Tahsil Robertsganj in Mirzapur district which lies north of Kaimur Range;(g)Pargana Sokteshgarh and the villages mentioned in lists 'A' and 'B' of Schedule VI of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, in hilly parts of Parganas Ahraura and Bhagat of Tahsil Chuaar in Mirzapur district; and(h)the area comprised in the former Taluka of Naugarh or Tahsil Chakia in Varanasi district;(i)hilly and Bhabar area of Kumaun and Garhwal divisions and Jaunsar-Bawar Parganas of Dehradun district, shall count as one hectare of irrigated land.[Explanation. - For the purposes of clause (ii), the expression 'single crop land' means any unirrigated land capable of producing only one crop in an agricultural year in consequence of assured irrigation from any State irrigation work or private irrigation work.] [Inserted by U.P. Act No. 2 of 1975 (w.e.f. 8.6.1973).][4A. Determination of irrigated land. - The prescribed authority shall examine the relevant Khasras for the years 1378 Fasli, 1979 Fasli and 1380 Fasli, the latest village map and such other records as it may consider necessary, and may also make local inspection where it considers necessary and thereupon if the prescribed authority is of opinion :-firstly, (a) that, irrigation facility was available for any land in respect of any crop in any one of the aforesaid years; by -(i)any canal included in Schedule NO. 1 of irrigation rates notified in Notification No. 1579-W/XXIII-62-W-1946, dated March 31, 1953, as amended from time to time; or(ii)any lift irrigation canal; or(iii)any State tube-well or a private irrigation work; and(b)that at least two crops were grown in such land in any one of the aforesaid years; orsecondly, that irrigation facility became available to any land by a State Irrigation Work coming into operation subsequent to the enforcement of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972, and at least two crops were grown in such land in any agricultural year between the date of such work coming into operation and the date of issue of notice under Section 10; orthirdly, (a) that any land is situated within the effective command area of a lift irrigation canal or a State tube-well or a private irrigation work; and(b)that the class and composition of its soil is such that it is capable of growing at least two crops in an agricultural year; then the Prescribed Authority shall determine such land to be irrigated land for the purposes of this Act.Explanation I. - For the purposes of this section the expression' effective command area' means an area, the farthest field whereof in any direction was irrigated -(a)in any of the years 1378 Fasli, 1379 Fasli and 1380 Fasli; or(b)in any agricultural year referred to in the clause 'secondly'.Explanation II. - The ownership and location of a private irrigation work shall not be relevant for the purpose of this section.Explanation III. - Where sugarcane crop was grown on any land in any of the years 1378 Fasli, 1379 Fasli and 1380 Fasli, it shall be deemed that two crops were grown on it any of these years, and that the land is capable of growing two crops in an agricultural year.] [Inserted by U.P. Act No. 2 of 1975 (w.e.f. 8.6.1973).]
