Section 2(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(5)"class of land" means land falling under any one of the following categories, that is to say:-(a)[ land with an assured supply of water for irrigation and capable of yielding at least two crops in a year, that is to say,- [Sub-clauses (a) to (e) were substituted for sub-clauses (a) to (d) by Maharashtra 21 of 1975, Section 3(3), read with Maharashtra 47 of 1975, Section 2.](i)land irrigated seasonally as well as perennially by flow irrigation from any source constructed or maintained by the State Government or by any Zilla Parishad or from any other natural source of water; or(ii)land irrigated perennially by a Government owned and managed lift from any source constructed or maintained by the State Government or by any Zilla Parishad or from any other natural source of water;(b)land [other than land falling in clause (c)] which has no assured perennial supply of water for irrigation, but has an assured supply of water for only one crop in a year, that is to say, land irrigated-(i)seasonally by flow irrigation from any source constructed or maintained by the State Government or by any Zilla Parishad or from any other natural source of water; or(ii)perennially by a lift [other than a lift referred to in item (ii) of clause (a)] from any source constructed or maintained by the State Government or by and Zilla Parishad or from any other natural source of water; or(iii)perennially from a privately-owned well situated on land within the irrigable command of any irrigation project, or in the bed of a river, stream or natural collection of water or drainage channel (being a river, stream, natural collection of water or drainage channel which is a perennial source of water);(c)land irrigated seasonally by flow irrigation from any source constructed or maintained by the State Government or by any Zilla Parishad or from any other natural source of water with unassured water supply, that is, where supply is given under water sanctions which are temporary, or where such sanctions are regulated on the basis of availability of water in the storage;(d)dry crop land, that is to say, land other than land falling under sub-clause (a), (b) or (c) of this clause situated in the Bombay Suburban District and Districts of Thana, Kolaba, Ratnagiri and Bhandara and in the Brahmapuri, Gadchiroli and Sironcha Talukas of the Chandrapur District and which is under paddy cultivation for a continuous period of three years immediately preceding the commencement date;(e)dry crop land, that is to say, land other than land falling under sub-clause (a), (b), (c) or (d) of this clause.Explanation. - For the purposes of this clause,-
