Section 18(h) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(h)whether any land is held by [the holder] [These words were substituted for the words 'the person' by Maharashtra 21 of 1975, Section 12(6).] as tenant, and if so, whether his landlord has a subsisting right of resumption of the land for personal cultivation under the relevant tenancy law applicable thereto?
