Section 27A(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)where any surplus land belonging to any industrial undertaking vests in the State Government on or after the commencement date, the State Government may, if it considers necessary in the interest of efficient use of the land for agriculture and its effective management, direct that the said land shall be disposed of in the manner provided for in section 28-1AA].
