Section 47(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)The following lands shall be exempt from the provisions of this Act, that is to say, -(a)land held by Government (including the Central Government, or any other State Government) or land held by a corporation (including a company) owned or controlled by a State or the Union;(b)land belonging to, or held on lease from or by, a local authority, or a University established by law in the State of Maharashtra, or agricultural college, or school or any institution doing research in agriculture approved by the State Government;(c)land held by such regimental farms as may approved by the State Government in the manner prescribed;(d)lands leased by the Land Development Bank or the Central Co-operative Bank or a Primary Co-operative Society before the 4th day of August 1959;(e)land held by a bank or a co-operative society as security for recovery of its dues.Explanation. - For the purposes of clause (e), -
