Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act] State of Maharashtra - Subsection Section 11(2)(ii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962 (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;