Section 36 in The Bombay Tenancy and Agricultural Lands Act, 1948
36. Fragments in excess of economic holding or ceiling area may be permitted to remain with holders.
- If, as a result of any redistribution or transfer of land under the provisions of this Act, any area in excess of the economic holding or ceiling area, which a person is entitled to hold under this Act is left over as a fragment, the Collector may [***] [The words and figures 'notwithstanding the restrictions imposed under section 34 and 35' were deleted by Gujarat 27 of 1961, section 54 Schedule Ill, Item 3.]; permit such fragment to remain with either to the holders of the land, having regard to the efficient use thereof for agricultural purposes.
