(5)[ "ceiling area" means the extent of land which a raiyat or landholder shall be entitled to hold under Section 37-A;] [Substituted vide Orissa Act No. 9 of 1974.](5-A) "classes of land" means -Class I - Irrigated land in which two or more crops (i) were in any year within a period of three years before the commencement of the Orissa Land Reforms (Amendment) Act, 1973, (President's Act 17 of 1973) grown or (ii) can be grown in a year;Class II - Irrigated land in which not more than one crop (i) was, in any year within a period of three years before the commencement of the Orissa Land Reforms (Amendment) Act, 1973, (President's Act 17 of 1973), grown or (ii) can be grown in a year;Class III - Land, other than irrigated land, in which paddy (i) was, in any year within a period of three years before the commencement of the Orissa Land Reforms (Amendment) Act, 1973 (President's Act 17 of 1973), grown or (ii) can be grown in a year;Class IV - Any other land;Explanation. - For the purposes of this clauses tanks, coconut gardens and orchards (except orchards growing babana), shall deemed to be Class III land.
