Section 6 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
6. Economic holding
(1)For the purposes of this Act, an economic holding shall be,-(a)16 acres of jirayat land, or(b)8 acres of seasonally irrigated land, or paddy or rice land, or(c)4 acres of perennially irrigated land.(2)Where the land held by a person consists of two or more kinds of land specified in sub-section (1), an economic holding shall be determined on the basis applicable to the ceiling area under sub-section (2) of section 5.[Explanation. - In calculating an economic holding, warkas land shall be excluded.] [This Explanation was added by Bombay 15 of 1957, Section 4.]
