Section 16A(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(1)The person in charge of a dairy farm seeking approval of the State Government under clause (ff) of sub-section (1) of section 47 in respect of lands held by the farm on the 27th day of November, 1964, shall apply to the State Government through the Collector within whose jurisdiction all or major portion of such lands are situated. The application shall be accompanied by -(i)a list of lands which were held by the farm on the 27th day of November, 1964;(ii)a list of lands which are held by the farm at the time of submission of the application;(iii)a certified copy of extract of the Record of Rights relating to each land referred to in the above list.
