Section 23(f) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(f)[ the cost of cultivation of the standing crop on such land, or if an agreement is reached, or arrangement is arrived at with the holder of the land for the disposal or harvesting of the crop whether before or after the vesting of the land under section 21, any sum so agreed upon, or arrangement so arrived at.] [Clause (f) was deemed always to have been substituted for the original by Maharashtra 25 of 1963, Section 3.]
