Section 8(1) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(1)Subject to the provisions of section 27, selection of persons for grant of land shall be made by the Collector in the following manner :-(i)If there is only one applicant who has applied for any particular land, the land shall be granted to him;(ii)If there are more than one applicants in respect of the same land, the land shall be granted to the person having the highest order of priority;(iii)If there are more than one applicants having the same order of priority, in respect of the same, the land shall be granted after drawing lots in the manner provided in rule 9;(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 provisions of sub-section (7) of section 27 and clause (iii) of this sub-rule be made to a person having the highest order of priority and who is willing to accept the land.
