Section 10 in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
10. Regrant of; land subject to Maharashtra Act, XXVII of 1961.
- Where resumed land is regranted under any of the foregoing provisions, it shall be regranted subject to the provisions of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 so that by such regrant the land held by the grantee shall not after regrant exceed the ceiling area permissible for his holding under that Act; and any land or part thereof which cannot be regranted accordingly shall be disposed of in accordance with the provisions of the relevant Code and rules applicable to the disposal of unoccupied unalienated land, and any person in possession shall be liable to be summarily evicted therefrom by the Collector in accordance with the provision of that Code.
