Section 10(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)Any such fragment may be disposed of in accordance with the provisions of Section 117B of the Bombay Land Revenue Code, 1879 [or section 158 of the Madhya Pradesh Land Revenue Code, 1954, or as the case may be, may be disposed of as unoccupied land under the provisions of the Hyderabad Land Revenue Act, 1317 Fasli] [This portion was added by Bombay 61 of 1958, Section 3(9)(b).].
