Section 4(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)All land held by each member of a family unit, whether jointly or separately, shall for the purposes of determining the ceiling area of the family unit, be deemed to be held by a family unit.Explanation. - "family unit" means,-(a)a person and his spouse (or more than one spouse) and their minor sons and minor unmarried daughters if any; or(b)where any spouse is dead, the surviving spouse or spouses, and the minor sons and minor unmarried daughters; or(c)where the spouses are dead, the minor sons and minor unmarried . daughters of such deceased spouses.
