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

State of Rajasthan - Subsection

Section 5(h) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(h)Where lands of different classification are held by a person, one acre of land under assured irrigation shall be treated as equivalent to 1.5 acres of land under assured irrigation capable of growing one crop in a year, to 3 acres of barani land in the fertile, semi-fertile and hilly zones and to eight acres of barani land in the semi-desert zone and 11 acres of barani land in the desert zone.