Section 10 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
10. Termination of management of farms by Farming Corporation.
- Subject to the provisions of this clause, on the coming into force of this Scheme, the management of the farm (or any part thereof) entrusted at any time during the years 1963 to 1967 (both inclusive) to the Farming Corporation in pursuance of the provisions contained in clause (a) of the proviso to sub-section (2) of section 28 shall stand terminated :Provided that, the Farming Corporation shall, subject to the provision of section 28 or as the case may be, section 28-1A, continue to be responsible for cultivation and management of the farm or any part thereof (excluding land, if any, allowed to be cultivated personally by a member under the provisions of clause 6 read with clause 4) and shall be entitled to hold the farm or part thereof until a society is actually formed and registered and starts functioning by assuming the management of the farm, or part thereof.
