Section 7(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(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.
