Section 6(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(4)On the basis of entries in the final list, and in consultation with the officer authorised by the Farming Corporation in that behalf, the Collector shall determine :(i)the extent and class of land which each member whose name is included in the final list is eligible for grant under sub-clause (2), or sub-clause (3) read with sub-clause (4) of clause 3; and(ii)the extent and particulars of land [out of land referred to in paragraph (i)] which can be granted to each such member for personal cultivation.He shall then invite applications for grant of land from members who are willing and ready to accept such land on the terms and conditions of this scheme.
