Section 3(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(3)The remaining land, that is to say, the balance of land left after determining the extent of land to be granted to a society consisting of ex-lessors (or members thereof) and to a public trust, if any, shall be the land which shall be available for grant to a society consisting of other persons. The extent of land to be granted to such society (or members thereof) shall be determined on the basis that as far as possible the total land held by any member of such society after granting does not exceed one-sixth of the ceiling area :Provided that, the State Government may, in accordance with the provisions of sub-section (2) of section 28-1A, by order in writing relax the limit of one-sixth of the ceiling area if in any case, having regard to the extent of the remaining land available for grant in each case and the number of persons who are willing to be members of the society, it is found that land may be granted to members of such society in larger proportion.
