(15)"Sufficient holder" means a person who owns not less than four hectares of garden or wet land possessing facilities for assured irrigation or 8 hectares of dry or rainfed wet land.Explanation. - If a person owns more than one class of land, the extent owned by him for purposes of this clause shall be determined by converting the extent of different classes of lands into the equivalent extent of lands as follows:-One hectare of garden land or one hectare of wet land possessing facilities for assured irrigation shall be deemed to be equivalent to two hectares of rainfed wet land or dry land.
