Section 2A(9) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(9)Not withstanding anything contained in this section or any rules or order made thereunder, a member of the State Legislature while holding the office of member of the Tribunal shall not be entitled to receive any remuneration or allowance other than travelling allowance, daily allowance, of such other allowance which is paid to the holder of such office for the purpose of meeting the personal expenditure incurred in attending the sittings of the Tribunal or in performing any other functions of the Tribunal.][Chapter II] [[Chapter II and III were substituted by Maharashtra 21 of 1975, Section 4 read with Maharashtra 47 of 1975, Section 3Section 5 of Maharashtra 21 of 1975 reads as under: -'5. Savings.'Notwithstanding the substitution of the Chapters II and III by section 4 of this Act all proceedings pending immediately before the commence rent date in any court or tribunal or before any authority for the purpose of determining the ceiling area in respect of any holdings and the surplus land in such holdings in pursuance of the provisions in the original Chapters II and III shall be continued and disposed of by or under the principal Act, as if that Act had not been amended by the Amending Act, 1972; and the amount of compensation for such surplus land acquired by the State Government under sub-section (4), or as the case may be, sub-section (5), of section 21 shall be at the rate provided in the principal Act as unamended by this Act.After the ceiling area is determined and the area delimited as surplus land is declared finally under section 21 of the principal Act, then, subject as aforesaid, the provisions of the principal Act as amended by this Act shall apply to such holding and land declared as surplus land.']] Lowering of Ceiling on Holdings
