Section 2(23) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(23)"person under disability" means -(a)a widow, or(b)a minor, or(c)a woman, who is unmarried, or who if married is divorced or judicially separated from her husband, or whose husband is a person who is a serving member of the Armed Forces or falls under item (d), or(d)a person who by reason of mental or physical disability is incapable of cultivating land either by personal labour or under supervision, and includes a serving member of the Armed Forces;
