Section 2 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
2. Definitions.
- In this Scheme, unless the context requires otherwise -(a)"Act" means the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961;(b)"farm" means a farm of an undertaking;(c)"Farming Corporation" means the Maharashtra State Farming Corporation Limited, being a company formed for the purposes of clause (a) of the proviso to sub-section (2) of section 28;(d)"member" means a member of a society; and includes a person referred to in clause (b) of sub-section (2) of section 28, who intends to become a member of a society;(e)"section" means a section of the Act;(f)"society" means a joint farming society to be set up under section 28;(g)"undertaking" means an industrial undertaking referred to in section 28 whose land has been acquired under the Act, and which is to be granted to joint farming societies to be set up under that section.
