Section 3 in The M.P. Ceiling On Agricultural Holdings Act, 1960
3. Exempted lands.
- The following lands shall be exempted from the provisions of this Act, that is to say,-(a)land held by a local authority or a University established by law within the State;(b)land held by the Madhya Pradesh State Agro Industries Development Corporation Ltd., or any other Corporation, controlled or managed by the State Government or the Central Government, whether singly or jointly;(c)land which is the property of a public trust or a wakf for a religious purpose :Provided that-(i)such public trust or wakf is registered on or before [the 1st January, 1971] [Substituted by M.P. Act No. 20 of 1974 (w.e.f. 7-3-1974.)] under any enactment relating to public trust or wakf for the time being in force and the entire income of such land is appropriated for die purpose of such trust or wakf;(ii)such land is property of the public trust or wakf on the appointed day;(d)land held by a Bhoodan Yagna Board under the Madhya Pradesh Bhoodan Yagna Adhiniyam, 1968 (No. 28 of 1968);(e)[ land held by a co-operative land development bank or any other co-operative bank registered or deemed to be registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961;)[Clauses (e) and (f) Substituted by M.P. Act No. 20 of 1974.](f)land held by a bank;Explanation - For the purpose of this clause "bank" means a banking company as defined in Section 5 of the Banking Regulation Act, 1949 (No. 10 of 1949), and includes the State Bank of India constituted by the State Bank of India Act, 1955 (No. 23 of 1955), a subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act 1959 (No. 38 of 1959 , a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer o Undertakings) Act, 1970 (No. 5 of 1970), the Agricultural Re-finance Corporation established under the Agricultural Re-finance Corporation Act, 1963 (No. 10 of 1963), the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (No. 1 of 1956) and any other financial institution as the State Government may, by notification specify this behalf;](g)[ land held by such Co-operative Societies as hold land not exceeding the total area arrived at by aggregating the ceiling area in respect of each of its members on the register of members for the time being and approved by general or special order by the State Government in this behalf : [Substituted by M.P. Act No. 2 of 1976.]Provided that in the case of a Joint Farming Society no member shall hold land m excess of the ceiling area;](h)any piece of land which the State Government may, for a public purpose, by notification, exempt from the provisions of this Act
