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State of Madhya Pradesh - Section

Section 7 in The M.P. Ceiling On Agricultural Holdings Act, 1960

7. [ Maximum extent of land to be held by a person or family. [Substituted by M.P. Act No. 13 of 1974. (w.e.f. 7-3-1974.)]

- [(1) Subject to the provisions of this Act, no holder or where the holder is a member of a family, no such family, shall, as from the appointed day, be entitled to hold land other than exempted land in excess of the land as is specified below-]
(a) where the holder is not a member of a family.   (1) land capable of yielding two crops and receiving assuredirrigation or assured private irrigation for both the crops;   10 acres.
      (2) land capable of yielding one crop and receiving assuredirrigation or assured private irrigation for the crop;   15 acres.
      (3) dry land.   30 acres.
(b) where the holder is a member of a family of five members orless.   (1) land capable of yielding two crops and receiving assuredirrigation or assured private irrigation for both the crops;   18 acres.
      (2) land capable of yielding one crop and receiving assuredirrigation or assured private irrigation for the crop;   27 acres.
      (3) dry land.   54 acres.
(c) where the holder is a member of a family of more than fivemembers.   (1) land capable of yielding two crops and receiving assuredirrigation or assured private irrigation for both the crops;   18 acres plus 3 acres for each member in excess of fivesubject to the maximum of 36 acres.
      (2) land capable of yielding one crop and receiving assuredirrigation or assured private irrigation for the crop;   27 acres plus 4.50 acres for each member in excess of fivesubject to the maximum of 54 acres.
      (3) dry land.   54 acres plus 9 acres for each member in excess of fivesubject to the maximum of 108 acres:
Provided that where all or any one of the members of a family is also holder and holds land in his own rights, the aggregate land which such family shall hold shall not exceed the ceiling area specified above and the members of the family shall continue to hold land within the ceiling area in proportion to the extent of the land held by each one of them before the appointed day.
(2)Where a holder who is member of a family has one or more major sons, each such son shall, subject to the ceiling area specified in sub-section (1) for a holder, be entitled to hold land separately from out of the land belonging to the family before the appointed day, as if each such son were a holder :Provided that if such major son or a member of his family hold land in his own rights and the extent of such land is less than the ceiling area specified in sub-section (1) for the category of holders under which he falls, he shall be entitled to hold land out of such family holding only to the extent by which the land held by him as on 1st January, 1971 falls short of the ceiling area :Provided further that no major son shall be entitled to have land under the preceding proviso, unless he files before the competent authority a declaration in such form and within such period as may be prescribed]
(3)in computing the ceiling area under sub-section (1)-
(i)orchards other than banana gardens and vineyards shall be treated as dry land; and
(ii)land which a holder or member of a family has in a [Joint Farming Society or any other Co-operative Society] [Substituted by M.P, Act No. 20 of 1974. (w.e.f, 7-3-1974.)] as member thereof shall be treated as land held by such holder or member of a family;
(iii)[ one acre of land capable of yielding two crops and receiving assured irrigation or assured private irrigation for both the crops shall be equal to 1.5 acres of land capable of yielding one crop and receiving assured irrigation or assured private irrigation for the crop or three acres of dry land.] [Substituted by M.P. Act No. 20 of 1974. (w.e.f. 7-3-1974.)]
Explanation. - For the purposes of this section different kind of crops grown in either Rabi or Kharif season shall be deemed to be one drop.]