Section 27(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)Subject to any rules made in this behalf, land (other than grazing land or tank land or land notified by the State Government as not capable of being disposed of for cultivation) which is acquired by and vests in the State Government under section 21 shall, subject to the provisions of the Code, be granted by the Collector or any other officer authorised in this behalf by the State Government in the order of priority set out in sub-sections (2), (3), (4) and (5).
