Section 6 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
6. Lands held in excess of ceiling area deemed to be within ceiling area in certain circumstances.
- Where a family unit consists of members which exceed five in number, the family unit shall be entitled to hold land exceeding the ceiling area to the extent of one-fifth of the ceiling area for each member in excess of five, so however that the total holding shall not exceed twice the ceiling area, and in such case, in relation to the holding of such family unit, such area shall be deemed to be the ceiling area.
