Section 4(1)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(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.