Section 6(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(2)The Collector may prepare such lists separately in respect of members of a society of ex-lessors and those of a society of other persons. Alter such list is prepared, it shall be published by affixing a copy thereof at the office of the Collector, office of the Local Estate Manager of the Farming Corporation, the village Chavdi and on the notice board of the village panchayat, and where there is no village panchayat, at any prominent place in the village or wadi. The fact that such list has been prepared and is available for inspection at the places aforesaid shall also be announced in the village or wadi by beat of drum. If no application is made by any member whose name is included in the list or any other person interested, within a period of two months from the date of such publication disputing the correctness or omission of any entry such list shall be final.
