Section 10 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
10. Regrant of land subject to Maharashtra Act XXVII of 1961.
- Where under any of the provisions of section 7 or 9 any land is regranted to any person, it shall be regranted subject to the provisions of the Maharashtra Agricultural Lands (Ceiling on Holidngs) Act, 1961, so that by such regrant the land held by the grantee shall not after such regrant exceed the ceiling area permissible for his holding under that Act; and any land or part thereof which cannot be regranted accordingly shall be disposed of in accordance with the provisions of the Code and rules applicable to the disposal of unoccupied unalienated land, and any person in possession thereof shall be liable to be summarily evicted therefrom by the Collector in accordance with the provisions of the Code.
