Section 7(3) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(3)If on or before the date fixed for taking over possession of surplus land it comes to the notice of the authorised officer that any land included in the final statement received by him under sub-rule (2) has not been finally declared surplus land, or an appeal has been filed against the declaration of any land as surplus land and the appellate authority or any other competent authority has issued a stay against the distribution proceedings in respect of the said land, he shall not hand over possession of such land to the allottee or allottees concerned, but shall take a note in the final statement regarding the stay in respect of distribution of the land and inform the allottee or allottees concerned accordingly. He shall also make a report to the Collector giving particulars of surplus land which could not be disposed of for the aforesaid reason and the names of the allottee or allottees of such land from the final statement. Thereupon the Collector shall consider the claim of the allottee whose name or names is or are so omitted from the final statement for the grant of any other surplus land available for distribution and in respect of which the preparation of final statement in accordance with sub-rules (1) and (2) of this rule is in progress.
