Section 50 in Maharashtra Horticulture Development Corporation Act, 1984
50. Adjustment and recovery of amounts from plot holders.
- For ensuring the discharge of liability of the plot-holder under sections 46 and 47 by the plot-holder the Corporation shall have the right to adjust or recover the dues of the plot holder from the wages or sale proceeds of the horticulture or agriculture produce of the plot-holder:Provided that, Corporation may, grant an exemption to the plot-holder from making payment of the dues under section 46 and 47 in lieu of the plot-holder agreeing to contribute fifty-one per cent. of the net income from the standard yield and twenty per cent of the net income from the surplus yield per annum to the fund of the Corporation for the period of thirty years after the gestation period as determined by the Corporation under section 46:Provided further that, the Corporation shall deduct from the amount of sale proceeds the sums to be credited to the reserve or denominated funds under the provisions of section 24.
