Section 15 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
15. Division of survey numbers or of sub-divisions thereof in determining area of surplus land.
(1)Where, in delimiting the actual area of surplus land, a survey number or a sub-division of a survey number, is required to be divided, then-(a)if the portion of such survey number or sub-division to be included in the surplus land, is a fragment, the whole of such survey number or sub-division shall be excluded from the surplus land,(b)if the portion of such survey number or sub-division to be excluded from the surplus land, is a fragment, the whole of such survey number or sub-division shall be included in the surplus land,(c)if on dividing such survey number or sub-division into two parts, each part is a fragment, the whole of such survey number or sub-division shall be included in the surplus land, and(d)in any other case, the survey number or sub-division may be divided.(2)Where any survey number, of sub-division of a survey number, is excluded under clause (a) of sub-section (1), [the person or family unit holding it] [These words were substituted for the words 'the person holding it' by Maharashtra 21 of 1975, Section 9(1).] shall be entitled to hold it, notwithstanding that [this or its holding] [These words were substituted for the words 'his holding' by Maharashtra 21 of 1975, Section 9(2).] exceeds the ceiling area; and accordingly, the holding so retained shall be deemed to be the ceiling area.
