Section 15(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)Where, in delimiting the actual area of surplus land, a survey number or a sub-division of a survey number, is required to be divided, then-(a)if the portion of such survey number or sub-division to be included in the surplus land, is a fragment, the whole of such survey number or sub-division shall be excluded from the surplus land,(b)if the portion of such survey number or sub-division to be excluded from the surplus land, is a fragment, the whole of such survey number or sub-division shall be included in the surplus land,(c)if on dividing such survey number or sub-division into two parts, each part is a fragment, the whole of such survey number or sub-division shall be included in the surplus land, and(d)in any other case, the survey number or sub-division may be divided.
