Section 15(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(5)If the statement of accounts is not submitted within the prescribed lime limit as required by sub-rule (4), or if the State Government is satisfied that undertaking given by it in Form XV has not been fulfilled, the State Government shall, after giving to the trustee a show cause notice, cancel the certificate given to it under sub-rule (3) and on such cancellation, the lands in respect of which the certificate was given, shall cease to be exempt from the provisions of the Act.
