Section 8(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(2)He shall then cause a general notice to be published in the village in which the farm (or any part thereof) is situate indicating therein -(i)lands (other than lands granted for personal cultivation under clause 6 and lands granted to public trust under clause 7) which are available for being granted to a society referred to in paragraph (a) of sub-clause (1) of clause 3;(ii)lands which are available for being granted to a society referred to in paragraph (b) of sub-clause (1) of clause 3 ;and inviting applications for grant of land from societies or promoters of societies who or whose members are willing and ready to accept grant of land on the terms and conditions specified in clauses 3, 4 and 5.
