Section 45 in Maharashtra Horticulture Development Corporation Act, 1984
45. Terms and conditions for allotment.
- Subject to the provisions of this Act, the allotment of plot to the plot-holders shall be on the terms and conditions as the Corporation may, with the previous approval of the State Government, determine and such terms and conditions shall include the following terms and conditions, that is to say:-(a)development of the land as per the working development plan as drawn-up by the Corporation and subject to the plot-holder's obligations to comply with the directions issued by the Corporation from time to time;(b)each plot-holder undertakes to abide by scheme of financing annual expenditure and capital expenditure as worked out by the Corporation from time to time;(c)each plot-holder shall himself work on the plot allotted to him and shall not sub-let the plot or hire the labour to substitute his own labour;(d)each plot-holder shall accordingly accept the work offered to him by the Manager or any other officer of the Corporation either in his own plot or any other plot within the same farm or estate.
