Section 4(2) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(2)[ Nothing in this section shall apply to a transfer made by a holder-(a)who does not hold land in excess of the ceiling area; or(b)who is a member of a family and where all the members of the family together do not hold land in excess of the ceiling area, specified in sub-section (1) of Section 7 as substituted by Section 8 of the Madhya Pradesh Ceiling on Agricultural Holdings (Amendment) Act, 1974 on the date of the transfer.]
