Section 63(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)Save as provided in this Act-(a)no sale (including sale in execution of a decree of a Civil Court or for recovery of arrears of land revenue or for sums recoverable as arrears of land revenue), gift, exchange or lease of any land or interest therein, or(b)no mortgage of any land or interest therein, in which the possession of the mortgaged property is delivered to the mortgagee,shall be valid in favour of person who is not an agriculturist [or who being an agriculturist [will after such sale, gift, exchange, lease or mortgage, hold land exceeding two-thirds of the ceiling area determined under the Maharashtra Agricultural Lands (Ceiling on Holding) Act, 1961] [These words were inserted by Bombay 13 of 1956, Section 32(1).] or who is not an agricultural labourer] :Provided that the Collector or an officer authorised by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf may grant permission for such sale, gift, exchange, lease or mortgage, on such conditions as may be prescribed. [Such permission shall not be granted, where land is being sold to a person who is not an agriculturist for agricultural purposes, if the annual income of such a person from other sources is Rs. 12,000 or more] [This portion was added by Maharashtra 21 of 1975, Section 34, Second Schedule.].[Explanation. - For the purpose of this sub-section the expression 'agriculturist' includes any person who as a result of the acquisition of his land for any public purpose has been rendered landless, for a period not exceeding ten years from the date possession of his land is taken for such acquisition.] [This Explanation was added by Maharashtra 4 of 1966, Section 2.]
