Section 15(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)Where any survey number, of sub-division of a survey number, is excluded under clause (a) of sub-section (1), [the person or family unit holding it] [These words were substituted for the words 'the person holding it' by Maharashtra 21 of 1975, Section 9(1).] shall be entitled to hold it, notwithstanding that [this or its holding] [These words were substituted for the words 'his holding' by Maharashtra 21 of 1975, Section 9(2).] exceeds the ceiling area; and accordingly, the holding so retained shall be deemed to be the ceiling area.
