Section 35A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
35A. [ Determination of excess land cases. - (1) Where the Mamlatdar, suo motu or on an application made to him in this behalf,. has reason to believe that the total area of land held by any person whether as owner or tenant or partly as owner and partly as tenant, has exceeded the ceiling area or the area permitted to be held under sub-section (2) of section 34, whether on account of-
(i)the restoration of any land to the possession of such person under sub-section (2) of section 84B, or(ii)the retention of any land with such person by virtue of the transfer of the land to such person not being declared to be invalid by the Mamlatdar under the proviso of sub-section (1) of section 84B or the proviso to sub-section (2) of section 84C, or by virtue of an order under the proviso to sub-section (4) of section 84C, he shall, after holding an enquiry and after giving an opportunity to such person of being heard, determine whether the total area of land held by such person exceed the ceiling area or the area permitted under sub-section (2) of section 34 and, if so, the extent and particulars of such excess land.(2)The excess land determined under sub-section (1) shall be at the disposal of the Tribunal under section 32P.] [Section 35A was inserted by Maharashtra 9 of 1961, Section 18. ]
