Section 10 in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
10. Arrangement regarding harvesting of crop, if any, standing in the land at time of distribution.
- If on the date fixed for grant of land under sub-rule (2) of rule 7, there is any standing crop in the land and such crop is likely to be harvested in a period not exceeding three months, the Collector may arrive at an arrangement with the holder of the land, or as the case may be, member of the family unit, for the disposal of harvesting of the crop after the vesting and grant of the land, as provided for in clause (f) of section 23, and arrangement so arrived at shall be binding on the holder and the person to whom the land is granted under rule 7.
