Section 7(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(3)Applications to be made under sub-clause (2) shall contain information and particulars referred to in rule 15 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962 and also a declaration from the trustees that they are willing and ready to abide by the conditions laid down in clauses 3, 4 and 5 subject to which lands may be granted to the trust.
