Section 4(2) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(2)The Collector shall then exclude the land, if any, referred to in clauses (a) and (b) of sub-rule (1), and out of the remaining surplus land, by order in writing, at the time of preparation of the programme referred in rule 6, may reserve half of the land for distribution under sub-section 27.
