Section 12A in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
12A. [ [Inserted by G. N. of 24.2.1964.]
The Collector or the authorised officer shall -(i)where the land is situated in the Vidarbha area of the State, grant a certificate in Form XIV-A to the grantee;(ii)where the land is situated in the Hyderabad area of the State, get an agreement in Form XIV-B executed by the grantee; and(iii)where the land is situated in the rest of the State, get an agreement in Form XIV-C executed by the grantee.]
