Section 5E(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)Notwithstanding anything contained in the Contract Farming Agreement or the Indian Contract Act, 1872 (9 of 1872) or any other law for the time being in force, no title, or rights in or, ownership or possession of agricultural land of the Contract Farming Producer shall be transferred, alienated or vested in the Contract Farming Sponsor or his successor or his agent.
