Section 18(i) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(i)whether any land held by [the holder] [These words were substituted for the words 'the person' by Maharashtra 21 of 1975, Section 12(6).] is to be forfeited to Government under sub-section (3) of section 10, or of section 13, or should be deemed to be surplus land under any of the provisions of this Act?
