Section 55(1) in Maharashtra Horticulture Development Corporation Act, 1984
(1)With a view to ascertaining whether any farm or estate developed by the Corporation has been fully utilised for horticultural purposes or not, the State Government may direct the Corporation to submit a six-monthly report containing the following information in respect of such area, namely:-(a)the total number of plots and the area of each plot in the farm or estate;(b)the number of plots allotted and delivered under the provisions of the Act;(c)un-utilised area of land in each farm or estate giving details of quality of soil and potential of farm development;(d)details of utilisation of land allotted, both for major and minor crops;(e)details of any other on farm activity undertaken by the plot-holder on the plot;(f)the period for which the area of land in the farm or estate remained un-utilised from the date of delivery of possession to the plot-holder and the reasons therefore as stated by the plot-holder.
