Section 10(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(3)On the expiry of the period specified in the public notice, the Collector or the authorised officer shall, as soon as may be, scrutinise the applications received in pursuance of the notice, and having regard to the provisions of sub-section (7) of section 27, draw up a provisional statement in Form XII indicating therein each land and the applicants therefor (arranged according to the order of priority provided by section 27) who are eligible for the grant of that land and publish the provisional statement in the manner provided in sub-rule (2), alongwith a notice in Form XIII, calling upon the persons concerned to Submit to him within one month from the date of publication of the notice, their objections in relation to any matter provided in the provisional statement, and inviting applications in Form XI for grant of surplus land in respect of which there are no applicants.
