Section 8(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(1)The Collector shall, having regard to his decisions, if any, taken under clauses 6 and 7 and in consultation with the officer authorised by the Farming Corporation in that behalf, decide the extent and particulars of land included in a farm which may be granted to societies referred to in paragraphs (a) and (b) of sub-clause (1) of clause 3.
