Section 3(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)Where any land-(a)is held by a family of which a person is a member,(b)is held in or operated by a co-operative society of which a person is a member,(c)is held by a person jointly with others,(d)is held by a person as a partner in a firm.and the holding of such person or of a family unit of which such person is a member [including the extent of share of such person, if any, in the land answering to any of the descriptions in clauses (a), (b), (c) or (d) above] exceeds the ceiling area on or before the commencement date or on any date thereafter (hereinafter referred to as the relevant date), then for the purpose of determining the ceiling area and the surplus land in respect of that holding, the share of such person in the land aforesaid shall be calculated in the following manner:-(i)in the land held by a family of which the person, is a member, the share of each member of the family shall be determined so that each member who is entitled to a share on partition, shall be taken to be holding separately land to the extent of his share, as if the land had been so divided and separately held on the relevant date;(ii)in the land held in or operated by a co-operative society or held jointly with others or held by a firm, the share of the person shall be taken to be the extent of land such person would hold in proportion of his share in the co-operative society, or his share in the joint holding or his share as partner in the firm, as if the land had been so divided and separately held on the relevant date.
