Section 6(2) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(2)The permanent tenant or tenant or sub-tenant of a permanent tenant in possession of any Mehwassi land cultivating such land personally-(a)who does not hold any other land, shall be entitled to retain possession of the land to the extent of the ceiling area;(b)who holds any other land less than the ceiling area be entitled to retain possession of so much of the land as would bring his total holding to the extent of the ceiling area; and(c)who holds any other land equal to or more than the ceiling area, shall not be entitled to retain possession of any of the land.
