Section 8 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
8. Procedure for grant of land to societies.
(1)The Collector shall, having regard to his decisions, if any, taken under clauses 6 and 7 and in consultation with the officer authorised by the Farming Corporation in that behalf, decide the extent and particulars of land included in a farm which may be granted to societies referred to in paragraphs (a) and (b) of sub-clause (1) of clause 3.(2)He shall then cause a general notice to be published in the village in which the farm (or any part thereof) is situate indicating therein -(i)lands (other than lands granted for personal cultivation under clause 6 and lands granted to public trust under clause 7) which are available for being granted to a society referred to in paragraph (a) of sub-clause (1) of clause 3;(ii)lands which are available for being granted to a society referred to in paragraph (b) of sub-clause (1) of clause 3 ;and inviting applications for grant of land from societies or promoters of societies who or whose members are willing and ready to accept grant of land on the terms and conditions specified in clauses 3, 4 and 5.(3)Applications to be made under sub-clause (2) shall be accompanied by the following particulars, namely(a)the names of persons who are or who are willing to become, members of the society;(b)their occupation and present address;(c)their classification i.e. whether a member is ex-lessor, or is any other person;(d)whether the member has been granted any land under paragraph (a) of sub-clause (5) of clause 6 which he is required to assign to a society under clause (b) of sub-clause (1) of clause 4;(e)whether the member has been given eligibility certificate under paragraph (b) of sub-clause (6) of clause 6;(f)such other particulars, as the Collector may consider necessary.(4)The Collector shall also require the applicant to furnish a letter from each of the members containing a declaration that the member is willing and ready to abide by the conditions laid down in clauses 5 and 9 subject to which lands are to be granted to a society and where such a member is given an eligibility certificate a declaration that such member is willing to assign all his interests in the land mentioned in such certificate to the society.(5)On receipt of an application and particulars referred to in sub-clauses (2) and (3) and a declaration referred to in sub-clause (4), the Collector may, after making such further inquiry as he deems fit, and subject to the general or special directions, if any, issued by the State Government in that behalf, pass orders granting land to the society or members thereof, as the case may be.(6)While passing any order for grant of land, the Collector shall specify in such order that in the case of grant in favour of a society, the grant shall be subject to the provisions of clauses 5 and 9; and in the case of grant of land in favour of any member, such member shall become a member of the society and shall assign all his interests in the land to the society within two months from the date of the formation of the society.
