Section 16(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)[ In the case of a family unit, where land is held by each spouse separately, then each spouse shall, subject to the provisions of sub-section (2), be entitled to select land the spouse wishes to retain with himself or herself, so however that the lands to be retained bear the same proportion in which the lands are held by each spouse before the declaration.] [Sub-section (3) was added by Maharashtra 21 of 1975, Section 10(2)(c).]
