Section 31(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)Nothing in sub-section (1) shall apply to any land-(a)which is situated in any area for which-(i)a municipal corporation is constituted under the Bombay Municipal Corporation Act, the Bombay Provincial Municipal Corporations Act, 1949, or the City of Nagpur Corporation Act, 1948; or(ii)a municipal council is constituted under the Maharashtra Municipalities Act, 1965; or(iii)a cantonment is constituted under the Cantonments Act, 1924; or(b)which is situated in a notified area for which a Special Planning Authority is constituted or appointed under section 40 of the Maharashtra Regional and Town Planning Act, 1966; or(c)which is situated in an area designated as a site for a new town for which a Development Authority is constituted under section 113 of the Maharashtra Regional and Town Planning Act, 1966; or(d)which is situated in any area specified by the State Government, by notification in the Official Gazette, as being reserved for non-agricultural or industrial development.
