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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2)(iv) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(iv)the land for which no application has been received shall be offered to persons who are present and who are eligible for the grant which shall, subject to the provision of sub-section (7) of section 27 and clause (iii) above, be made to a person having the highest order of priority and who is willing to accept the land.