Section 2(8) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(8)"holding" means the total land held by a person as an occupant or tenant, or as both;Explanation. - For the purposes of this clause, while calculating the total land held by a person, the following lands in the benefited zone shall not be taken into consideration, namely(a)the land on which the dwelling house or cattle shed (gotha) is erected and such land shall include also the area adjacent thereto comprising land of three metres surrounding such dwelling house or castle shed (gotha);(b)the land on which a well has been dug and is shown as such in the village register of land records (Village Forms VII and XII);(c)the land which is shown as unarable or un-cultivable (potkharab) land in the village register of land records (Village Forms VII and XII) for a continuous period of not less than five years immediately before the year of issue of the notification under section 11;(d)fifty per cent of the land which is shown as saline (Khar) land in the village register of land records (Village Forms VII and XII) for a continuous period of not less than five years immediately before the year of issue of the notification under section 11;
