Section 7(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(6)Where the Collector is of the opinion that actual possession of the land granted to a trust under sub-clause (4) cannot be given to the public trust unless the lands are remeasured and demarcated he shall issue an "eligibility certificate" in favour of the trust in Form II appended to this scheme. The public trust to which the eligibility certificate is granted shall from the year following the year in which the certificate is issued, be eligible to receive rent from the Farming Corporation for the land mentioned therein as if such land was actually granted to the trust and leased by it to the said Corporation under sub-clause (5) of this clause. The Collector shall prepare three copies of such certificate. One copy shall be issued to the public trust, another shall be forwarded to the Farming Corporation, and the third shall be retained by the Collector as office copy.
