Section 47(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(5)No land, which immediately before the commencement date was exempted land, shall, subject to the provisions of sub sections (1) and (2), continue to be exempted land after such commencement date, and upon such land ceasing to continue to be exempted land, the provisions of sub-section (3) shall mutatis mutandis apply but with the modification that the return to be submitted under section 12 shall be submitted within [three months] [These words were substituted for the words 'six months' by Maharashtra 2 of 1976, Section 18.] from the commencement date.]
