Section 31(3) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3)Nothing in sub-section (1) shall also apply to any land which is to be transferred-(i)to the tenant of the holding or his heir; or(ii)to the owner of the adjoining holding who cultivates his land personally; or(iii)to an agriculturist or agricultural labourer, in its entirety; or(iv)to a person who is rendered landless by reason of acquisition of his land for a public purpose; or(v)to a co-operative society; or(vi)by way of gift (whether by way of trust or otherwise) bona fide made by the owner in favour of a member of his family; or(vii)by way of exchange, where such land is cultivated personally by the holder, for any other land allotted under this Act, which is also likewise cultivated personally by its holder:Provided that, no such transfer shall be made so as to create a fragment.]
