Section 7 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
7. Power of Government to vary ceiling area and economic holding.
- Notwithstanding anything contained in sections 5 and 6, it shall be lawful for the State Government, if it is satisfied that it is expedient so to do in the public interest, to vary, by notification in the Official Gazette, the acreage of the ceiling area or economic holding under sub-section (2) of section 5, regard being had to-(a)the situation of the land,(b)its productive capacity,(c)the fact that the land is located in a backward area, and(d)any other factors which may be prescribed.
