Section 11A in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
11A. Ceiling area where land is converted into another class.
- If any land held by a person, or as the case may be, a family unit, is converted after the commencement date into any class of land described in sub-clauses (a), (b) or (c) of clause (5) of section 2, and thereby, the holding of the person or as the case may be, of the family unit, exceeds the ceiling area, the land so in excess shall be deemed to be surplus land with effect from the date of conversion [such date being a date to be notified in the Official Gazette by the State Government in respect of any area); and accordingly, the foregoing provisions of this Chapter shall apply to the holding.]
