Section 18(d) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(d)Whether any transfer or partition land is made by the [holder] [This word was substituted for the word 'person' by Maharashtra 21 of 1975, Section 12(4)(b).] in contravention of [section 8 or 11] [These words and figures were substituted for the word and figure 'section 8' by Maharashtra 21 of 1975, Section 12(4)(b).] and if so, whether the land so transferred or partitioned [Should be considered or ignored] [These words were substituted for the words 'should be considered' by Maharashtra 21 of 1975, Section 12(4)(c).] in calculating the ceiling area under the provisions of sub-section (1) of section [10 or section 11] [These figures and words were substituted for the figure '10' by Maharashtra 21 of 1975, Section 12(4)(d).]?
