Section 8(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(6)While passing any order for grant of land, the Collector shall specify in such order that in the case of grant in favour of a society, the grant shall be subject to the provisions of clauses 5 and 9; and in the case of grant of land in favour of any member, such member shall become a member of the society and shall assign all his interests in the land to the society within two months from the date of the formation of the society.
