Section 21(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(5)Where possession of any land delimited as surplus is handed over by holder in pursuance of an undertaking given by him in any court, and that appeal filed by the holder against the declaration of that land as surplus has been subsequently withdrawn or dismissed, the land, notwithstanding anything contained in sub-section (4), shall with effect from the date on which the possession thereof is taken by the Collector, be deemed to be duly acquired by the State Government for the purposes of the Act, and shall accordingly be deemed to have been validly and effectually vested without further assurance and free from all encumbrances in the State Government from the date of taking over possession thereof.] [Sub-section (5) was added by Maharashtra 27 of 1970, Section 4.]
