Section 14(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(5)The Collector so designated, shall for the purposes of the enquiry, be competent to exercise jurisdiction under this Act in respect of such person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 8.] and the lands held by him [or it] [These words were inserted by Maharashtra 21 of 1975, Section 8.].
