Section 28(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)The State Government may provide that,-(a)for the breach of any term or condition referred to in clause (b) of subsection (2), or(b)[* * * * * *] [Clause (b) was deleted by Maharashtra 27 of 1970, Section 6(2).](c)[* * * * * *] [Clause (c) was deemed to have been deleted from 1st October, 1969 by Maharashtra 50 of 1973, Section 2(3)(a).](d)for any other reason it is undesirable in the interest of the full and efficient cultivation of the land, that the joint farming society should continue to cultivate the land,the grant shall, after giving three months' notice or termination thereof and after giving the other party reasonable opportunity of showing cause, be terminated, and the land resumed. Thereafter, the State Government may make such other arrangements as it thinks fit for the proper cultivation of the land and maintenance of the production [of raw material] [These words were deemed to have been substituted for the words 'and supply of raw material to the undertaking' from 1st October 1969, by Maharashtra 50 of 1973, Section 2(3).].
