Section 12(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)[If any person or family unit] -(a)has at any time [After the 26th day of September 1970 but before the commencement date] [These words were substituted for the words 'after the 4th day of August 1959 but before the appointed day', by Maharashtra 21 of 1975, Section 6(2).] held, or,(b)on or after the [commencement date] [These words were substituted for the words 'appointed day', by Maharashtra 21 of 1975.] acquires, holds or comes into possession of, any land (including any exempted land), in excess of the ceiling area, or
