Section 27(7) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(7)While granting land under this section, the Collector or the authorised officer shall ensure that as far as possible the total land held by the person after granting does not exceed one hectare of land falling under sub-clause (a) of clause (5) of section 2 or one and half hectares of land falling under sub-clause (b) of that clause or two hectares of land falling under sub-clause (c) or (d) of that clause, or three hectares of land falling under sub-clause (e) of that clause.
