Section 3(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(2)Subject to the provisions of this clause, the extent and particulars of the land to be granted to a society consisting of ex-lessors (or members thereof) shall be determined on the basis of each such member being eligible for grant of so much land as would, together with any other land held by him, not exceed thrice the area of an economic or a family holding as provided in the relevant tenancy law :Provided that, if in any case, the area so determined is more than the land actually leased by the member to the undertaking, the member shall be eligible to the grant of land only equal in extent to the land previously leased by him ;Provided further that, if in any case the State Government after considering the factors specified in sub-section (2) of section 28-1A, is satisfied that if land is granted to ex-lessors on the basis provided in this sub-clause, then the balance of land available for grant to a society of other persons will not make an economically viable unit, the State Government may by order fix a lower limit for grant of land to ex-lessors which shall not in any case be less than one economic holding :Provided also that, where an ex-lessor is a public trust, and the major portion of the income from the land is being appropriated for purposes of education or medical relief, the extent of land to be granted shall be equal in extent to the land leased by it previously to the undertaking.
