Section 21(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)As soon as may be after the Collector has considered the matters referred to in section 18 and the questions, if any, under sub-section (3) of section 20, he shall make a declaration stating therein his decision on-(a)the total area of land which the person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 14(1).] is entitled to hold as the ceiling area;(b)the total area [* *] [The words 'and particulars' were deleted by Maharashtra 13 of 1962, Section 4(1)(b).] of land which is in excess of the ceiling area;(c)the name of the [landlord] [This word was substituted for the word 'person' by Maharashtra 21 of 1975, Section 14(1)(b).] to whom possession of land is to be restored under section 19, and area and particulars of such land;(d)the area, description and full particulars of the land which delimited as surplus land;(e)the area and [particulars of land out of surplus land, in respect of which the right, title and interest of the person [or family unit] [These words were substituted for the words 'particulars of land which' by Maharashtra 13 of 1962, Section 4(1)(d).] holding it] is to be forfeited to the State Government.[The Collector shall announce his declaration in the presence of the holder and other persons interested who are present at the time of such declaration.] [These words were inserted by Maharashtra 2 of 1976, Section 10(1).]
