Section 6(2A) in The Maharashtra Co-Operative Societies Act, 1960
(2A)[ No crop protection society shall be registered, unless the Registrar is satisfied, after such inquiry, as he thinks necessary, that a draft of the proposal made by the society for protecting the crops, structures, machinery, agricultural implements and other equipment such as those used for pumping water on the land, was duly published for inviting all owners of lands likely to be affected by the proposal and all other persons likely to be interested in the said lands to join the proposal or to send their objections or suggestions and that the objections and suggestions received, if any, have been duly considered by the society and that the owners in possession of not less than 66 per cent in the aggregate of the lands included in the proposal have given their consent in writing to the making of the proposal and that the proposal made is feasible. For this purpose, the society shall submit to the Registrar.:-(a)a plan showing the area covered by the proposal and the surrounding lands as shown in the map or maps of the village or villages affected;(b)an extract from the record of rights duly certified showing the names of the owners of the lands and the areas of the lands included in the proposal;(c)statements of such of the owners of the lands as consented to the making of the proposal signed by owners before two witnesses;(d)a detailed estimate of the cost of implementing the proposal;(e)a detailed statement showing how the cost is proposed to be met.When such society is registered, the cost of implementing the proposal shall be met wholly or in part by contribution to be levied by the society from each owner of the land included in the proposal, including any such owner who may have refused to become a member of the society. The owner of every land included in the proposal shall also be primarily liable for the payment of the contribution leviable from time to time in respect of such land.] [Sub-section (2A) was inserted by Maharashtra 27 of 1969, Section 4(b).]
