Section 18(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(b)whether any land transferred between the period from the 26th September 1970 and the commencement date, or any land partitioned after the 26th day of September 1970, should be considered or ignored in calculating ceiling area as provided by sub-section (1) of section 10 or section 11; [This was substituted for clause (b) by Maharashtra 21 of 1975, Section 12(2).](bb)whether the holder has any share in the land held by a family or held or operated by any co-operative society or held jointly with others or held as a partner in a firm; and the extent of such share;]
