Section 3(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(1)In respect of lands included in any farm, being lands of an undertaking which have been acquired by, and vested in, the State Government under section 21, there shall be set up not more than two joint farming societies -(a)one consisting of landlords who had previously leased their land to the undertaking (hereinafter referred to as "ex-lessor"); and(b)the other consisting as far as possible of persons falling under sub-clauses (ii) to (v) of clause (b) of sub-section (2) of section 28 (hereinafter referred to as "other persons") who are willing to become members of such a society.
