Section 16(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)Subject to the provisions of sub-section (1), a person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 10.] shall be entitled to select the lands he [or it] [These words were inserted by Maharashtra 21 of 1975, Section 10.] wishes to retain with himself [or itself] [These words were inserted by Maharashtra 21 of 1975, Section 10.], up to the ceiling area.
