Section 43A(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)Every person holding land, whether as owner or tenant or partly as owner and partly as tenant. On the 26th day of September 1970, or on any date thereafter, in the jurisdiction of more than one village accountant, shall from time to time the prescribed period, furnish in the prescribed manner, true and correct particular all the land so held by him to each of the Tahsildars within whose jurisdiction any such land is situate. The person shall also furnish such particulars of land held by him, if any, in any other part of India to any Tahsildar.
