(3)Where for the purpose of payment of rehabilitation grant to a Girasdar under Chapter VI, or for determining the assessment payable by him under section 40, it is necessary to ascertain the class to which he belongs and the total area of agricultural land comprised in his estate, such total area shall include agricultural land-(a)in respect of which the vaje belongs exclusively to the Girasdar, not-withstanding that the santi vero in respect of such land belonged to the State;(b)in respect of which a tenant has acquired chav or buta hak;(c)which is held by a Girasdar in any Girasdari Majmu village specified in the Second Schedule;(d)in the vaje or the produce of which the [State] [The word 'State' remains unmodified by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] had a share on or before the 1st January, 1948; and(e)in which there is any mine, mineral, stone, coal, kankar, trees, aval or any other similar thing which on or before 1st January, 1948, belonged exclusively to the [State or to the] [This proviso was added by Saurashtra Act No. XXXV of 1954.] [State] [The word 'State' remains unmodified by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] jointly with the Girasdar.Explanation. - For the purposes of this section " [State] [The word 'State' remains unmodified by the Bombay (Saurashtra Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] " means any Covenanting slate or any talukdar who has accepted privy purse.
