Section 21A(8) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(8)The tank-bed lands which are specially meant for grazing may be leased to the farmers owning cattle from the same village or group of villages, to which the grazing lands forming part of the tank pertain in proportion to the number of cattle they own. The lease period shall be one year. If any excess tank-bed land which is not required for such grazing in accordance with the prescribed scale of the grazing area, the same may be disposed of in the order of priority provided in clauses (i) to (viii) of sub-rule (1) for cultivation.
