Section 9(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)The owner of any land so transferred or partitioned shall be liable to pay such fine not exceeding Rs. 250 as the Collector may, subject to the general orders of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, direct [Such fine shall be recoverable as an arrear of land revenue.] [These words were added by Bombay 69 of 1953, Section 5(1).]
