Section 43(1) in Maharashtra Horticulture Development Corporation Act, 1984
(1)The plots shall be allotted in prescribed manner and in accordance with the following priorities, that is to say:-(a)eligible land-holder under clause (b) of sub-section (1) of section 41;(b)the approved beneficiaries from the village within which the land is situated;(c)the approved beneficiaries from the Tahsil within which the land is situated;(d)the approved beneficiaries from the district within which the land is situated.
