Section 5(4) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(4)In computing the holdings of the member of family unit who is a member of a joint family, the share of such member in the land held by the joint family shall be taken into account aggregated with the lands, if any, held by him separately and for this purpose, such share shall be deemed to be the extent of land which would be allotted to such member, had there been a partition of the lands held by the joint family.
