Section 27(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(4)Thereafter, fifty per cent of the surplus land [excluding lands referred to in sub-section (2), and (3)] shall be reserved for distribution to landless persons belonging to the Scheduled Castes, Scheduled Tribes (whether residing in the Scheduled area or not) and landless persons belonging to such nomadic tribes, vimukta jatis and backward classes as may be notified by the State Government from time to time, and land so reserved shall be granted to such persons in accordance with the rules made in this behalf. Such rules may provide for fixing priorities.
