Section 6(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
(b)to the person who had previously leased his land to any of the industrial undertakings, for personal cultivation, the grant, in so far as it relates to the land granted to such person, shall stand terminated, and the amount of occupancy price, if any, paid by the Corporation to the State Government in respect of that land shall be refunded to the Corporation.
