Section 5(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(2)The grant of land may be terminated and the land resumed in accordance with the provision of sub-section (5) of section 28, or as the case may be, sub-section (5) of section 28-1A of the Act; and thereafter, the State Government may make such other arrangement, as it thinks fit, for the proper cultivation of the land and maintenance of the production of raw material and its supply to the undertaking concerned.
