Section 7(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(2)The Collector shall then cause a notice to be published in the village or villages in which the land (or any part thereof) is situate, indicating therein the land which can be granted to the public trust which is willing to accept grant of land on the conditions laid down in clauses 3, 4 and 5 and shall state in such notice that application may be made to the Collector for grant of land.
