Section 47(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)No land shall continue to be exempt,-(a)under the provisions of sub-section (1) after it ceases to answer to any of the descriptions as specified in that sub-section;(b)under the provisions of sub-section (2) after it ceases to answer to any of descriptions as specified in that sub-section, or if there is any breach of the condition subject to which exemption was granted in respect of that land;and upon as ceasing to be exempted land, the provisions of this Act shall apply to such land as they apply in relation to other land, but with the modifications that the return to be submitted under section 12 shall be submitted within three months from the date on which the land ceases to be exempt.
