Section 17 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
17. Procedure for disposal of land.
- In the disposal of land under this part, the following procedure shall be followed, that is to say-(1)the Collector or the Tahsildar who has been duly authorised in that behalf shall select, as many villages as possible which in his opinion are centrally situated villages, for the purpose of disposal of allotable land, and shall draw a detailed programme fixing the dates on which the application will be received for the grant of land, the date on which the applications will be considered and the like. Such programme shall be given wide publicity by beat of drum in the villages concerned, requiring the villages to send their applications to the Tahsildar within the specified time, which shall not be less than one month from the date of the publication of such programme. A copy of such programme shall also be displayed in the village chavdi, in the officer of the village panchayat, if any, and in the officer of the Talhsildar. Intimation of the programme shall as far as possible also be given to persons who have already applied for the grant of land under disposal and to the Secretary, District Sailors Soldiers and Airmen's Board, if there be any, and also to the officer of the Social Welfare Departments in the district of such rank as may be determined by the Commissioner.(2)Save as provided in sub-rule (3), every application for the grant of land shall be made to the Tahsildar, and shall contain the following among other particulars, namely;(a)name of the applicant;(b)size of the family (i) as on the 15th day of August, 1968, and(ii)on the date of application;(c)whether the application is a serving member of the armed forces, freedom fighter, as ex-servicemen or a member of backward class or is a Neo-Buddhist;(d)whether the applicant holds any land on eksali lease, and if so, the date from which he is holding such land and the extent of the land so held;(e)extent of land already held by the application in addition to land held on eksali lease;(f)the gross annual income of the applicant from all sources.(3)A serving member of the armed forces or an ex-serviceman (or if he is dead or is unable to write for any reason, then his wife, major son, father, mother or brother in an undivided family), may make an application for grant of land for cultivation to the Collector. Such application shall be made through the Chairman, District Sailors, Soldiers and Airmen's Board.(4)On the day fixed in the programme published under sub-rule (1), the Collector or the Tahsildar may, after making such enquiry he deems fit, dispose of land in consultation with the representative of the Village Panchayat concerned and the officer of the Social Welfare Department in the district.(5)When an application is made on behalf of a serving member of the armed forces or an ex-serviceman, as provided in sub-rule (3), the grant will be made in the name of such serving member or as the case may be, the ex-serviceman unless he is dead.(6)The Collector or the Tahsildar shall make from each grantee an agreement in Form III, and shall cause the grantee to be placed in possession of land granted to him.
