Section 5(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(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 holdings shall be determined on the basis of one acre of perennially irrigated land being equal to two acres of seasonally irrigated land or paddy or rice land or four acres of jirayat land.[Explanation. - In calculating the ceiling area, warkas land shall be excluded.] [These sections were substituted for sections 5, 6, 7, 8 and 9 by Bombay 13 of 1956, Section 4.]
