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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(d) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968

(d)The society or member thereof (in case where such member is allowed under clause 4 to cultivate the land personally on the condition of growing any specified raw material therein) shall make full and efficient use of the land for agriculture and shall be responsible -
(i)to produce such quantity of raw material from the land as the State Government may in each case decide, due regard being had to the extent of the raw material produced from the land during the three years immediately preceding its declaration as surplus land;
(ii)to supply the raw material so produced at a fair price, to the undertaking concerned, or such other undertaking as the Collector may specify in accordance with the special directions, if any, issued by the State Government under sub-clause (5) of clause 3.