Section 9 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
9. Restriction on acquisition of land in excess of ceiling area.
- No person or a member of a family unit shall at any time, on or after the commencement date, acquire by transfer any land if he, or as the case may be, the family unit already holds land in excess of the celling area or land which together with any other land already held by such person, or as the case may be, the family unit, will exceed in the total the ceiling area.Explanation. - In this section, transfer has the same meanings as in section 8.
