Section 17(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)The notices under sub-section (2) may also call upon the holder-(a)to state any objections or suggestions to the particulars given in the notice;(b)how cause, where necessary, why-(i)[ any land transferred in contravention of the provisions of section 8, or any land transferred during the period specified in clause (a) of sub-section (1) of section 10, or any land partitioned in contravention of the provisions of section 11, should not be taken into consideration in calculating the ceiling area, as provided in sub-section (1) of section 10 or section 11; [Sub-clauses (i) and (ii) were substituted by Maharashtra 21 of 1975, Section 11(2)(a).](ii)any land acquired in wilful contravention of section 9 should not be forfeited, as provided by sub-section (3) of section 10;](iii)any land held in excess of the ceiling area should not be forfeited to the State Government as provided by sub-section (3) of section 13;(iv)any land referred to in sub-section (2) of section 10 or in section [11A] [These figures were substituted for the figures '11' by Maharashtra 21 of 1975, Section 11(2)(b).] held by him should not be deemed to be surplus land as provided in that sub-section or in section [11A] [These figures were substituted for the figures '11' by Maharashtra 21 of 1975, Section 11(2)(b).];(c)to state the land to be retained by the holder under section 16; and to furnish to the Collector in the prescribed form, the prescribed particulars of the land so to be retained.[Explanation. - Subject to the provisions of this Act and of the Amending Act, 1972, in this section and in the following provisions of this Act, the expression "holder" unless the context requires otherwise, includes a family unit.] [This explanation was added by Maharashtra 21 of 1975, Section 11(3).]
