Section 24(2) in Saurashtra Land Reforms Act, 1951
(2)The area allotted to a C class Girasdar shall not include Khalsa land, if any, held by a tenant.Explanation 1. - The total area of land held by a tenant means the land held by a tenant from his Girasdar together with Khalsa land, if any, held by the tenant.Explanation 2. - For the purposes of this section, agricultural land shall not include sites of farm, buildings or of dwellings, or wadas.
