Section 10 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
10. Preparation of statement of applicants for grant of surplus land under section 27.
(1)As soon as may be, after the date on which any land is declared to be surplus land under section 21, or where any land provisionally omitted under sub-rule (6) from the statement of surplus lands available for distribution becomes so available, the Collector or the authorised officer shall issue a public notice in Form X containing a list of surplus lands (not being grazing lands or lands to be disposed of under section 28) that are available for distribution in the village and call upon persons and bodies mentioned in sub-sections (2) to (5) of section 27 to submit to him within one month from the date of publication of the notice, applications in Form XI for grant of any land included in the list.(2)The public notice under sub-rule (1) shall be published in the village in which the land is situate, and also in the village within a radius of five miles from such village by beat of drum. Copies of the notice shall also be affixed on the notice board in the office of the Collector, the authorised officer, the Mamlatdar and of the village panchayat and in the village chavdi, and where a village has no panchayat, at any prominent place in the village.(3)On the expiry of the period specified in the public notice, the Collector or the authorised officer shall, as soon as may be, scrutinise the applications received in pursuance of the notice, and having regard to the provisions of sub-section (7) of section 27, draw up a provisional statement in Form XII indicating therein each land and the applicants therefor (arranged according to the order of priority provided by section 27) who are eligible for the grant of that land and publish the provisional statement in the manner provided in sub-rule (2), alongwith a notice in Form XIII, calling upon the persons concerned to Submit to him within one month from the date of publication of the notice, their objections in relation to any matter provided in the provisional statement, and inviting applications in Form XI for grant of surplus land in respect of which there are no applicants.(4)The Collector or the authorised officer shall also send a copy of the provisional statement to the District Deputy Registrar of Co-operative Societies. On receipt of such copy, the District Deputy Registrar of Co-operative Societies shall, after making such inquiry as he deems fit, forward to the Collector or the authorised officer within one month from the receipt of the copy of the statement, his suggestions or recommendations regarding suitability or otherwise of the joint farming societies or farming societies which have applied for grant of land.(5)After the expiry of the period referred to in sub-rules (3) and (4), the Collector or the authorised officer -(a)shall consider -(i)the objections, if any, received in relation to the matters provided in the provisional statement;(ii)new applications received for grant of land in pursuance of notice issued under sub-rule (3); and(iii)the suggestions or recommendations submitted by the District Deputy Registrar of Co-operative Societies under sub-rule (4), and(b)shall, after holding such further inquiry as he may deem fit, and after ascertaining the requirements of persons under sub-rule (6), amend or modify, if necessary, any entry in the provisional statement, and draw up a final statement in Form XII.(6)If at the time of drawing up a final statement it comes to the notice of the Collector or the authorised officer that -(a)any land included in the statement has not been finally declared as surplus land, or(b)an appeal against the declaration of any land as surplus land is still pending, he shall omit such land from the final statement, and thereupon the Collector or the authorised officer shall, ascertain from the applicant for land to omitted whether he wants any other surplus land available for distribution; and include his name in the final statement.
