Section 14(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)As soon as may be after the expiry of the period referred to in section 12, or,the further period referred to in sub-section (2) of section 13, the Collector shall, [either suo motu whether or not a return had been filed or] [These words were inserted by Maharashtra 21 of 1975, Section 8.] on the basis of the returns submitted to him under either of those sections, and such record as he may consider it necessary to refer to, hold an enquiry in respect of every person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 8.] holding land in excess of the ceiling area, and shall, subject to the provisions of this Chapter, determine the surplus land held by such person [for family unit] [These words were inserted by Maharashtra 21 of 1975, Section 8.].
