Section 23(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(b)in the case of land falling under [columns 2, 3 and 4] [These words and figures were substituted for the words and figures 'columns 4, 5 or 6', by Maharashtra 21 of 1975, Section 16(2).] of that Schedule, the price calculated at the price [per hectare] [These words were substituted for the words 'per acre' by Maharashtra 21 of 1975, Section 16(2).] of dry crop land increased by one hundred by fifty and by twenty-five per cent, respectively.
