Section 21A(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)A person or as the case may be, a family unit which possesses on or after the commencement date any land in excess of the ceiling area shall be liable to pay to the State Government for the period from the year following the year in which the excess area so held is declared surplus till the possession of surplus land is taken under section 21, such compensation for the use and occupation of such land as the Collector may fix in the prescribed manner.
