3. Power to require holder of land to grow specified crops.
(1)Notwithstanding anything contained in any law, order, custom or practice for the time being in force, if the State of Government are satisfied that it is necessary or expedient to increase the production of food crops in any area, they may, by order published in the Gazette, direct that every holder of land in that area shall grow, over such portion of his land and within such period as may be specified in the order, such food crop or food crops as may be so specified, in addition, to any crop he may have grown over such land.(2)[ Every order made under sub-clause (1) shall also be published by beat of tom tom in the village or villages in which such area is situated, and copies thereof shall be affixed on the notice boards in the concerned Taluk Offices, Collector ate, Panchayat Offices and Village Offices] [Substituted by Notification Published in K. G. dt. 30/12/1969.].
