Section 5 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
5. Computation of holdings:
- In computing the holding of a person or a family unit consisting of lands of different c lasses:-(i)each land shall be placed in the appropriate class in accordance with its classification as shown in the First Schedule to the Act;(ii)the extent of the standard holding shall be determined in respect of each class of land in accordance with Section 5, increasing it whenever it is required under the provisos to sub-section (1);Explanation:- In the case of a lanka or a padugai land or a land on which a coconut garden, guava garden or grape garden is raised, the land shall first be classified in the appropriate class according to the First Schedule to the Act and the standard holding shall be computed accordingly. Where the standard holding of such class to land so computed is in excess of the maximum specified in proviso (vi) to Section 5 (1), the extent of the standard holding shall be restricted to such maximum;(iii)the relative proportion of the extent of land of each class to the extent of a standard holding of that class shall be worked out by dividing the extent of the land in that class by the extent of the standard holding for the same class with reference to the conversion factors in the relevant Tables; and the aggregate of all such proportions, which shall be worked out up to four decimal places shall be the extent of the holding of the person in terms of the standard holding:Illustration I:- If a double crop wet land in the delta tract of the West Godavari district bears taram No. 1, it is classified according to Clause 1 of the First Schedule to the Act, under Class A. The extent of standard holding for double crop wet land falling under Class A according to the Table under Section 5(1) is 4.05 hectares or 10 acres and if the actual extent of such double crop wet land in acres 15.45 cents, then the relative proportion of acres 15.45 of the land to the extent of the standard holding for the class of land with reference to Table II hereto may be arrived at as follows:1.0000for 10 acres plus 0.5000 for 5 acres plus 0.0400 for 40 cents plus 0.0050 for 5 cents, which is equivalent to 1.5450 standard holding.Illustration II:- If a single crop wet land lying in settlement group No. 12 in the Telangana area bears 9 annas bhaganna, then according to Clause I of the First Schedule to the Act, the land is classified under Class F for which the standard holding according to the Table under Section 5(1) is 13.93 hectares or 27 acres. If the actual extent of such land in acres 14.20 guntas, then the extent of the land may be deemed to be equivalent to acres 14.50 cents according to Table I hereto showing conversion of guntas to cents and the relative proportion of Acres 14.50 of single crop wet land to the extent of the standard holding for that class of land may be calculated with reference to Table V hereto as equivalent to 0.3704 for 10 acres plus 0.1481 for 4 acres plus 0.0185 for 50 cents, which is equivalent to 0.5370 standard holding.Illustration III:- If a dry land in Badvel taluk which is in settlement Tract III (Badvel, Sidhout and Rajampet taluks) of Cuddapah district bears settlement taram No. 12, then according to Clause 2 of the First Schedule to the Act, the land is classified under Class K. In case that land is situated in the drought-prone area as declared by the Government, the extent of standard holding of 21.85 hectares or 54 acres applicable to Class K has to be increased by 20 per centum according to proviso (ix) to Section 5 (1); and therefore the extent becomes ac. 64.80 cents. If the actual extent of such land is ac. 34.87 cents, then the relative proportion of the extent of ac. 34.87 cents of dry land to the extent of the standard holding may be calculated with reference to Table VIII, hereto, as equivalent to 3x0.1534 for 30 acres plus 0.0617 for 4 acres plus 0.0123 for 80 cents plus 0.0011 for 7 cents, which is equivalent to 0.5380 standard holding.
