(2)Where for the purpose of making an allotment of land to a Girasdar under Chapter IV, it is necessary to ascertain the class to which he belongs and the total area of the agricultural land comprised in his estate, such total area shall include agricultural land in respect of which the vaje belongs exclusively to the Girasdar, notwithstanding that the santi vero in respect of such land belongs to the [State,] [The word 'State' remains unmodified by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] but shall not include any agricultural land-(a)in respect of which a tenant has acquired chav or buta hak; or(b)which is held by a Girasdar in any Girasdari Majmu village specified in the Second Schedule ; or(c)in the vaje or the produce of which the 1State had a share on or before the 1st January, 1948 ; or(d)in which there is any mine, minerals, stones, coal, kankar, trees, aval, or any other similar thing which on or before 1st January, 1948, belonged exclusively to the State or to the 1State jointly with the Girasdars.Explanation. - For the purpose of this sub-section, agricultural land shall not include sites of farm buildings or of dwellings or wadas.
