Section 6(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(6)(i)Where the Collector is of the opinion that actual possession of the land referred to in paragraph (a) of sub-clause (5) cannot be given to the grantee unless the lands are remeasured and demarcated, he shall cause only the lands referred to in paragraph (b) of the said sub-clause (5) to be measured and demarcated and pass orders granting such land to the members concerned.(ii)In respect of the balance of the land [being land grantable to a member under paragraph (a) of sub-clause (5) excluding the land, if any, granted to him under paragraph (1) of this sub-clause], the Collector shall issue an eligibility certificate in favour of the member. Such certificate shall be in Form I appended to this scheme, and shall indicate the extent and class of the land which is granted to the member. The Collector shall prepare three copies of such certificate. One copy shall be issued to the member, another shall be forwarded to the Farming Corporation, and the third shall be retained by the Collector as office copy.
