Section 13(d) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(d)if the land is being exchanged -(i)for land of equal or nearly equal value owned and cultivated personally by a member of the donor's family, or(ii)for land of equal or nearly equal value in the same village owned and cultivated personally by a land owner with a view to forming compact block of his holding or better management thereof:
