Section 8(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(4)The Collector shall also require the applicant to furnish a letter from each of the members containing a declaration that the member is willing and ready to abide by the conditions laid down in clauses 5 and 9 subject to which lands are to be granted to a society and where such a member is given an eligibility certificate a declaration that such member is willing to assign all his interests in the land mentioned in such certificate to the society.
