Section 13(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)If [the person or member] [These words were substituted for the words 'the person' by Maharashtra 21 of 1975.] fails to comply with the order within the time so granted by the Collector, then as a penalty for failure to furnish a return, or a true and correct return complete in all particulars, the right, title and interest in the land hold by him [or as the case may be, by the family unit] [These words were inserted by Maharashtra 21 of 1975, Section 7(2).] in excess of the ceiling area shall, subject to the provision of this Chapter, be forfeited to the State Government and shall thereupon vest without further assurance in that Government.
