Section 4(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(1)Pending the setting up of a society, land may, subject to the provisions of this clause, be granted to any person referred to in clause (b) of sub-section (2) of section 28, subject to the condition that such person undertakes -(a)to lease the land (except land granted for personal cultivation) to the Farming Corporation till such time as a society is actually set up, and(b)on a society being set up, to become a member of that society and to assign all his interest in the land (except land granted for personal cultivation) to the society; and on assignment of such interest in the land, the lease entered into with the Farming Corporation under paragraph (a) shall stand terminated.
