Section 7(3) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(3)in computing the ceiling area under sub-section (1)-(i)orchards other than banana gardens and vineyards shall be treated as dry land; and(ii)land which a holder or member of a family has in a [Joint Farming Society or any other Co-operative Society] [Substituted by M.P, Act No. 20 of 1974. (w.e.f, 7-3-1974.)] as member thereof shall be treated as land held by such holder or member of a family;(iii)[ one acre of land capable of yielding two crops and receiving assured irrigation or assured private irrigation for both the crops shall be equal to 1.5 acres of land capable of yielding one crop and receiving assured irrigation or assured private irrigation for the crop or three acres of dry land.] [Substituted by M.P. Act No. 20 of 1974. (w.e.f. 7-3-1974.)]Explanation. - For the purposes of this section different kind of crops grown in either Rabi or Kharif season shall be deemed to be one drop.]
