Section 49 in Maharashtra Horticulture Development Corporation Act, 1984
49. Refusal to work by plot-holder.
- Any plot-holder who refuses to work on farm or estate when work is offered to him, shall be served with a notice by the Manager or any other officer of the Corporation authorised by the Manager in this behalf terminating the allotment of plot:Provided that, no such action shall be taken against the plot-holder, where-(i)such a plot-holder has reasonable and valid grounds for not accepting the work and the Manager or the authorised officer is satisfied about the existence of such grounds;(ii)the plot-holder has put in work at least for 15 days, out of the total number of days in a month when work has been offered in the same calendar month.
