Section 21A(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(3)The maximum area of 1.20 hectare of Tankbed land may be given to one family, and a maximum area of 1.60 hectare of land may be given to the head of a family, if he is a member of a co-operative society subject to the limit of economic holding as specified in section 6 of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948).
