 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
164. Ceilings on holdings.- No person either by himself or, if he has a family, together with any other member of his family (hereinafter referred to as the person representing the family) shall, whether as a raiyat or an under-raiyat or as a mortgagee with possession or otherwise, or partly in one capacity and partly in another, hold land in excess of twenty-five standard acres in the aggregate: Provided that where the number of members of the family of such person exceeds five, he may hold five additional standard acres for each member in excess of five, so, however, as not to exceed fifty standard acres in the aggregate. Explanation.-In the case of a company, an association or any other body of individuals, the ceiling limit shall be twenty-five standard acres.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back