Section 3(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(6)The land occupied by farm buildings, roads, drains, embankments, culverts, wells, and other similar works and structures and land appurtenant to such works or structures shall initially be included in determining the extent of land to be granted under this clause; but the land occupied by such works (excluding wells) and structures shall not be included in the grant of land to a society (or members thereof) or to a public trust under sub-clause (2) or (3); and disposal of such works and structures and land appurtenant thereto shall be made in such manner as the State Government may direct, after consulting the societies or proposed societies concerned.
