Section 11 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
11. Power of State Government to issue directions.
- The State Government may from time to time issue such directions or instructions (being directions or instructions not inconsistent with provisions of the Act) to societies (or members thereof) or to a public trust to whom lands are granted under this scheme, as may be found necessary for ensuring proper and effective compliance with the provisions of this scheme.Form I(See clause 6)[issued under sub-clause (6) of clause 6]This is to certify that in accordance with the decision given by me under sub-clauses (5) and (6) of clause 6 of the Scheme framed for setting up joint farming societies for purposes of section 28 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961, Shri .................................................. Age .......................................... Profession ............................ Place of residence......is, found to be eligible to the grant of land (out of land comprised in the farm i.e. the surplus land previously held by.................................) as described in the Schedule hereto by way of "balance land".
