Section 6(8) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(8)A member to whom an eligibility certificate is issued under sub-clause (6) shall, from the year following the year in which certificate is issued, be eligible to receive rent from the Farming Corporation for land mentioned therein as if such land was actually granted to him and was leased by him to the said Corporation under paragraph (a) of sub-clause (1) of clause 4.
