Section 4(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(3)For considering the claim of any person to obtain land for personal cultivation under the provisions of sub-clause (2), the Collector shall take into consideration the following factors, namely :-(a)the extent of land granted or that can be granted, to the person under sub-clause (2) or (3) of clause 3;(b)the present occupation of such person;(c)the extent and particulars of land, if any, held by such person and cultivated personally;(d)the previous experience of such person, and resources possessed by him, if any, for cultivation of the raw material to be supplied to the undertaking;(e)the number of members in the family of such person;(f)the total annual income, from all sources, of such person;(g)such other factors as the Collector may consider necessary and relevant to the facts of each case.
