Section 11(8) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(8)[ [x x x] [Substituted by M.P. Act No. 12 of 1974. (w.e.f. 7-3-1974.)] If the land in excess of the ceiling area consists of a small script of land which cannot be cultivated economically or which cannot be detached from the land having regard to the efficient use thereof for agricultural purposes, the holder of the land may be permitted by the competent authority, for reasons to be recorded in writing, to retain the said strip of land subject to a maximum of one acre in excess of the ceiling area.]
