Section 15 in The M.P. Ceiling On Agricultural Holdings Act, 1960
15. [ Ceiling how effective in future. [Substituted by M.P. Act No. 13 of 1974. (w.e.f. 7-3-1974.)]
- Where after the appointed day the total land held by any holder and where such holder is a member of a family the total land held by such family at any time exceeds the ceiling area by reason of-(a)acquisition of land by the holder or member of his family; or(b)change in the nature of land, that is to say, dry land subsequently having assured irrigation for one crop or two crops as the case may be, or land having assured irrigation for one crop subsequently having assured irrigation for two crops; or(c)land having ceased to be exempted land;all the provisions of this Chapter shall, so far as may be, apply to such holder and where such holder is a member of a family to such family :Provided that the period of submission of return by such holder under Section 9 shall,-(i)in case of acquisition of land, be ninety days from the date of such acquisition; and(ii)in the case of change in the nature of land, be ninety days from the date the nature of land is changed; and(iii)in the case of land ceasing to be exempted land, be ninety days from the date of commencement of the Madhya Pradesh Ceiling on Agricultural Holdings (Second Amendment) Act, 1972 or the date on which such land has ceased to be exempted whichever is later.]
