Section 52 in Maharashtra Horticulture Development Corporation Act, 1984
52. Surplus yield.
- With the prior approval of the Corporation, a plot-holder shall be free to undertake growth and production of suitable crops other than major crops of horticulture produce after using the land comprised in his plot as per the project report for major crops. Similarly a plot-holder may undertake on farm or off-farm ancillary occupations based on, or supplementary to the operations in the project report. Any yield derived from such crops other than major crops or ancillary occupations shall be known as surplus yield and will not include yield from horticulture produce.
