Section 4(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(2)Subject to the provisions of this clause the State Government may, after considering the representations of persons interested the land and having regard to the need for maintaining the integrity of the land on one or more compact blocks, grant the land to any such person for personal cultivation, if the bona fide requires the land for that purpose so however that the extent of land so granted is not less than 4 acres (except where the land granted to the person under clause 3 is itself less than 4 acres) :Provided that where the family of any such person consists of members which exceed 5 in number, such person (if land granted to such person under clause 3 exceeds 4 acres) may be granted land exceeding 4 acres to the extent of 32 gunth as for each member in excess of 5, so however that the total land granted shall not exceed 8 acres.
