Section 12 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
12. [ Submission of returns. [Section 12 was substituted for the original by Maharashtra 13 of 1962, Section 2.]
(1)[If any person or family unit] -(a)has at any time [After the 26th day of September 1970 but before the commencement date] [These words were substituted for the words 'after the 4th day of August 1959 but before the appointed day', by Maharashtra 21 of 1975, Section 6(2).] held, or,(b)on or after the [commencement date] [These words were substituted for the words 'appointed day', by Maharashtra 21 of 1975.] acquires, holds or comes into possession of, any land (including any exempted land), in excess of the ceiling area, or(2)(a)[* * * * * * *] [Sub-clause (a) was deleted by Maharashtra 21 of 1975, Section 6(3)(a).](b)whose land is converted into another class of land in the circumstances , described in [section 11-A] [This word and figures were substituted for the word and figures 'section 11' by Maharashtra 21 of 1975, Section 6(3)(b).],[thereby causing his or its holding to exceed the ceiling area,] [These words were substituted for the words 'thereby causing his holding to exceed the ceiling area' by Maharashtra 21 of 1975, Section 6(3)(c) read with Maharashtra 47 of 1975, Section 4(2).]then,-(i)in the case under sub-clause (a) of clause (1), within [one month] [These words were substituted for the words 'six months' by Maharashtra 2 of 1976, Section 4(a).] from the [commencement date] [These words were substituted for the words 'appointed day' by Maharashtra 21 of 1975, Section 6(4).], and(ii)in the case under sub-clause (b) of clause (1), within [one month] [These words were substituted for the words 'three months' by Maharashtra 2 of 1976, Section 4(b).] from the date of taking possession of any land in excess of the ceiling area, and(iii)[* * * * *] [Clause (iii) was deleted by Maharashtra 21 of 1975, Section 6(5).](iv)the case under sub-clause (b) of clause (2), within three months from the date of such conversion [(being the date notified under section 11A)] [These words were substituted for the words '(such date being a date to be notified in the Official Gazette by the State Government in respect of any area)' by Maharashtra 21 of 1975, Section 6(6).],[he or any member of the family unit shall furnish] [These words were substituted for the words 'he shall furnish' by Maharashtra 21 of 1975, Section 6(7).] to each of the Collectors within whose jurisdiction any land in [his holding or the holding of the family unit] [These words were substituted for the words 'his holding' by Maharashtra 21 of 1975, Section 6(8).] is situate a return, in the form prescribed, containing the particulars of all land held by him [or by the family unit, where a person or a member of a family unit holds a share in the land held by a family, the return shall also contain information regarding the total number of the members of the family, the extent of land falling to the share of eat of the members who are entitled to share on partition, the names of members of each family unit notionally carved out of such family, and names of other members of each family unit, and the names of other members of the family. He shall also state the extent of his share, if any, in the lands held in or operated by a co-operative society, or in a joint holding or in a firm; and the land held by him in any other part of India, if any] [These words were inserted by Maharashtra 21 of 1975, Section 6(9).]:Provided that in the case of a minor or lunatic, the return may be furnished by his guardian, and in the case of any other person under disability, by his authorised agent][Provided further that, where any person, or a member of a family unit, who is required to furnish a return dies, then, such return shall be furnished by his heir or as the case may be, any other member of the family unit.] [This proviso was added, by Maharashtra 21 of 1975, Section 6(10).]
