Section 12(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(3)While granting land under this part, the Collector shall ensure that as far as possible the land by an individual or any member of his family after granting does not exceed-(a)one economic holding where the grant is in favour of an eksali lessee;(b)such extent as the State Government may direct from time to time, where the grant is in favour of an agriculturist referred to in clause (ii) of sub-rule (1) of Rule 11;(c)the extent specified in sub-rule (1) of this rule in other cases.Explanation. - For purposes of computing an economic holding or the extent specified in sub-rule (1), the extent of any land alienated by an individual during the period of three years immediately preceding the date of grant shall be taken into account.
