Section 21(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(4)[As soon as may be after the announcement of the declaration referred to in sub-section (2), the Collector,] [These words were substituted for the portion beginning with the words 'As soon as may be' and ending with words and bracket 'part thereof') the Collector' by Maharashtra 2 of 1976, Section 10(3).] shall take, in the prescribed manner, possession of the land which is delimited as surplus [and in the case of land which the landlord is entitled to resume, restore possession of the land to the [landlord named] [These words inserted by Maharashtra 9 of 1963, Section 3(b).] in the declaration]. The surplus land shall, with effect from the date on which the possession thereof is taken as aforesaid be deemed to be acquired by the State Government for the purposes of the Act and shall accordingly vest without future assurance and free from all encumbrances in the State Government :Provided that in the case of surplus land referred to in the proviso to subsection (2) the Collector shall, after the proceedings are finally decided, take possession of so much only of the land which the holder of the surplus land is in such proceedings finally held,(i)to be entitled to retain, or(ii)to be in possession of, or to be entitled of possess;and with effect from the date of taking over possession, the land shall vest in the State Government as aforesaid.[Explanation. - For the purposes of this proviso, "proceedings" has the meaning assigned to it in the Explanation to the proviso to sub-section (2) of this section.] [This Explanation was added by Maharashtra 21 of 1975, Section 14(3)(b).]
