Section 3(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(4)Where two or more farms are situate in proximity of each other, the State Government may, with a view to ensuring that each of the societies to be set up at these farms gets adequate land so as to make it an economically viable unit, by order direct that for purposes of determining the extent of land to be granted to societies or to members thereof under sub-clause (2) or sub-clause (3), lands comprised in those arms (or any part thereof) shall be grouped together aS specified in the order.
