Section 12(e) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(e)if the land is being exchanged -(i)for land of equal or nearly equal value owned and cultivated personally by member of the holders' family, or(ii)for land of equal or nearly equal value in the same village owned and cultivated personally by a land owned with a view to forming compact block of his holding or better management thereof:
