Section 8(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(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.
