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[Cites 0, Cited by 7] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(1)Subject to the provisions of this Chapter and Chapter III, no person or family unit shall, after the commencement date, hold land in excess of the ceiling area, as determined in the manner hereinafter provided.Explanation. - A person or a family unit may hold exempted land to any extent.