Section 5(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
(1)The Corporation shall utilise the Corporation lands primarily for the cultivation of the raw material which it was producing immediately before the commencement of this Order, and shall adopt all necessary measures to ensure full and continued supply thereof to the industrial undertakings concerned in accordance with the provisions of the Act.
