Section 4 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
4. Settlement of standard areas.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may after such inquiry as it deems fit and after consultation with the District Advisory Committee [or any other body,] [These words were inserted by Bombay 61 of 1958, Section 3(4).] appointed by it, provisionally settle for any class of land in any local area the minimum area that can be cultivated profitably as a separate plot.(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall by notification in the Official Gazette, and in such other manner as may be prescribed publish the minimum areas provisionally settled by it under sub-section (1) and invite objections thereto.
