Section 4(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(4)A person to whom any land is granted under sub-clause (2) for personal cultivation shall grow therein such raw material as the Collector may, keeping in view the objects of clause (b) of sub-section (2) of section 28 and subject to any general or special directions issued by the State Government, direct.
