Section 12(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)No allotable land shall be granted to any individual (other than an eksali lessee or an agriculturist referred to in clauses (i) and (ii) respectively of sub-rule (1) of Rule 11-(i)who (not being person belonging to a nomadic Tribe) does not reside within a radius of eight kilometres of the allotable land, or(ii)who already holds land equal to or more than one hectare of dry crop or jirayat land, or 0.50 hectare of seasonally irrigated or paddy or rice land, or 0.50 hectare of garden or perennially irrigated land;
