Section 16 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
16. Selection of land for retention in ceiling area.
- [(1) Where a person or a family unit holds land in excess of the ceiling area and the whole or part of such land-(a)is subject to an encumbrance, or(b)answer to the description of clause (bb) of section 18then, subject to the provisions of sub-section (1) of section 10 and section 15, such person or the family unit shall retain such land (whether that land is held as owner or as tenant) up to the extent of the ceiling area.] [Sub-section (1) was substituted by Maharashtra 21 of 1975, Section 10(1).](2)Subject to the provisions of sub-section (1), a person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 10.] shall be entitled to select the lands he [or it] [These words were inserted by Maharashtra 21 of 1975, Section 10.] wishes to retain with himself [or itself] [These words were inserted by Maharashtra 21 of 1975, Section 10.], up to the ceiling area.(3)[ In the case of a family unit, where land is held by each spouse separately, then each spouse shall, subject to the provisions of sub-section (2), be entitled to select land the spouse wishes to retain with himself or herself, so however that the lands to be retained bear the same proportion in which the lands are held by each spouse before the declaration.] [Sub-section (3) was added by Maharashtra 21 of 1975, Section 10(2)(c).]
