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

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State of Maharashtra - Subsection

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

(e)For the purpose of ensuring proper compliance of condition (d), it shall be open to the State Government to direct the society or a member thereof to obtain from the Farming Corporation all or any of the following supplies and services, namely :-

(i)preparation of cropping programme;

(ii)supply of seed cane, if any;

(iii)supply of organic or inorganic manures;

(iv)supply of pre-emergence weedicides or insecticides;

(v)preplantation operations;

(vi)general supervision on all farm operations;

(vii)services of managerial staff;

(viii)services of skilled staff, such as mukadam, foreman, or such other staff as may be found necessary for efficient management and cultivation of the land;

(ix)harvesting and transport of raw material.

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State of Maharashtra - Subsection

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