Section 7 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
7. Procedure for grant of land to public trust.
(1)The Collector shall, in consultation with the officer authorised by the Farming Corporation in that behalf, decide the extent and particulars of the land included in a farm which may be granted to a public trust in accordance with the provision of sub-clause (6) of clause 4.(2)The Collector shall then cause a notice to be published in the village or villages in which the land (or any part thereof) is situate, indicating therein the land which can be granted to the public trust which is willing to accept grant of land on the conditions laid down in clauses 3, 4 and 5 and shall state in such notice that application may be made to the Collector for grant of land.(3)Applications to be made under sub-clause (2) shall contain information and particulars referred to in rule 15 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962 and also a declaration from the trustees that they are willing and ready to abide by the conditions laid down in clauses 3, 4 and 5 subject to which lands may be granted to the trust.(4)On receipt of information and particulars referred to in sub-clause (3), the Collector may, after making such enquiry as he deems fit, and subject to general or special directive, if any, issued by State Government in that behalf, pass orders granting land to the public trust.(5)The public trust to which land is granted under sub-clause (4) shall, pending the formation of a joint farming society, lease the land to the Farming Corporation on such terms and conditions as State Government may by order determine :Provided that, any lease in favour of the Farming Corporation shall stand terminated on the expiry of the period for which such land could be cultivated by the Farming Corporation under sub-section (2) of section 28 or under section 28-1A.(6)Where the Collector is of the opinion that actual possession of the land granted to a trust under sub-clause (4) cannot be given to the public trust unless the lands are remeasured and demarcated he shall issue an "eligibility certificate" in favour of the trust in Form II appended to this scheme. The public trust to which the eligibility certificate is granted shall from the year following the year in which the certificate is issued, be eligible to receive rent from the Farming Corporation for the land mentioned therein as if such land was actually granted to the trust and leased by it to the said Corporation under sub-clause (5) of this clause. The Collector shall prepare three copies of such certificate. One copy shall be issued to the public trust, another shall be forwarded to the Farming Corporation, and the third shall be retained by the Collector as office copy.
