Section 14(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)[ Where a person or family unit holds land in two or more talukas of the same district, the enquiry shall be held by such officer or authority exercising the powers of the Collector whom the Collector-in-charge of the district may by order in writing designate.] [Sub-section (2) was substituted by Maharashtra 2 of 1976, Section 7.]
