Section 29(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(4)[ On payment of the amount referred to in the first proviso to sub-section (3),-(i)no further proceedings for violation of the provisions of subsection (1) or sub-section (2) shall be initiated ;(ii)where the proceedings are already initiated before the date of commencement of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 2018, (Maharashtra LXXI of 2018) such proceedings shall abate and the Collector shall make an order to that effect.]
