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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968

(b)The society or a member thereof, or the public trust shall not except as provided in the Act or rules framed thereunder or in this Scheme transfer the land (or any part thereof) granted under this Scheme by way of sale, mortgage, lease, gift, exchange or otherwise without the previous sanction of the Collector;