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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(6)(ii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968

(ii)In respect of the balance of the land [being land grantable to a member under paragraph (a) of sub-clause (5) excluding the land, if any, granted to him under paragraph (1) of this sub-clause], the Collector shall issue an eligibility certificate in favour of the member. Such certificate shall be in Form I appended to this scheme, and shall indicate the extent and class of the land which is granted to the member. The Collector shall prepare three copies of such certificate. One copy shall be issued to the member, another shall be forwarded to the Farming Corporation, and the third shall be retained by the Collector as office copy.