Section 6BB in The M.P. Ceiling On Agricultural Holdings Act, 1960
6BB. [ Declaration of surplus land in cases to which Section 6-B apply. - Where as a result of operation of Section 6-B, there is an addition to the quantum of land held by a holder prior to such operation so as to necessitate declaration of surplus land, then notwithstanding anything contained in this Act, the competent authority shall in declaring the surplus land specify the land in the following order
(i)the land held by such holder other than the land to which Section 6-B relates;(ii)if the land so held by him falls short of the requisite surplus the entire land so held and so much of the land to which Section 6-B relates as falls short of the requisite surplus.]
