Section 28(2)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

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State of Maharashtra - Subsection

Section 28(2)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(b)may subject to such terms and conditions [* * *] [The brackets and words 'including in particular, conditions which are calculated to insure the full and continued supply of raw material to the undertaking at a fair price' were deemed to have been deleted from 1st October 1969 by Maharashtra 50 of 1973, Section 2(2)(b).] grant the land or any part thereof to a joint farming society (or a member thereof) consisting as far as possible, of-

(i)persons who and previously leased such land to the undertaking,

(ii)agricultural labour (if any) employed by the undertaking in such land,

(iii)technical or other staff engaged by the undertaking on such land or in relation to the production or supply of any raw material,

(iv)adjoining landholders who are small holders,

(v)landless persons:

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State of Maharashtra - Subsection

Section 28(2)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961