Section 21(b) in Saurashtra Land Reforms Act, 1951
(b)in the case of B class Girasdars-(i)those having land in excess of one hundred and twenty acres but not exceeding three hundred and twenty acres, one and a half economic holdings;(ii)those having land in excess of three hundred and twenty acres but not exceeding five hundred and forty acres, two economic holdings;(iii)those having land in excess of five hundred and forty acres but not exceeding eight hundred acres, two and a half economic holdings.
