Section 6(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(5)On receipt of an application under sub-clause (4), the Collector may, after making such further enquiry as he deems fit, and subject to the general or special directions, if any, issued by the State Government in that behalf, pass orders for -(a)granting land to a member who is held eligible to get under paragraph (i) of sub-clause (4); and(b)specifying the land [out of land referred to in paragraph (a) above] which the member is to cultivate personally.
