Section 48 in Maharashtra Horticulture Development Corporation Act, 1984
48. Earning wages by plot-holders for work in farm.
- The plot-holders on the farms or estates shall also concurrently work on the development works of the Corporation and earn wages. The plot-holder will have first right to refuse the work on the farm or the estate, which may lead to the cancellation of allotment of plot to him and eviction from such plot in the farm or the estate.
