Section 36 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
36. Fragment in excess of economic holding or ceiling area may be permitted to remain with holder.
- If, as a result of any re-distribution or transfer of land under the provisions of this Act, any area in excess of the economic holding or ceiling area which a person is entitled to hold under this Act is left over as a fragment, the Collector may [* * * *] [ The words and figures 'notwithstanding the restrictions imposed under sections 34 and 35' were deleted by Maharashtra 21 of 1961, Section 48, Second Schedule.] permit such fragment to remain with either of the holders of the land, having regard to the efficient use thereof for agricultural purposes.
