Section 6(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(1)For deciding the extent of land that can be granted to the members of a society of ex-lessors, or of other persons referred to in paragraph (a) or (b) of sub-clause (1) of clause 3 and also the extent of land which is to be allowed to be cultivated personally by such members under sub-clause (2) of clause 4 the Collector shall prepare a village-wise list of such members containing the following particulars, that is to say :-(a)the names of members at the village or wadi, as the case may be;(b)the extent and particulars of land, if any, previously leased by the members to the undertaking;(c)the extent and particulars of other land, if any, held by each of the members;(d)the extent and class of land that can be granted to each member under the provision of sub-clause (2) or sub-clause (3), read with sub-clause (4), of clause 3;(e)the extent and class of land [out of land referred to in paragraph (d)] which can be granted for personal cultivation to each member under the provision of sub-clause (2) of clause 4.
