Section 12 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
12. Extent of land which may be granted.
(1)Subject to the provisions of sub-rules (2) and (3) of this rule the extent of allotable land which may be granted to any one person shall not exceeds,-(a)2 hectares of dry crop or jirayat land, or(b)1 hectare of seasonally irrigated land or paddy or rice land, or(c)0.05 hectare of garden or perennially irrigated land:Provided that,-(i)an eksali lessee referred to in clause (i) of sub-rule (1) of Rule 11 may be granted land to the extend of an economic holding;(ii)land may be granted in excess of an economic holding or in excess of the extent specified in clause (a), (b) or (c), in order to prevent the creation of a fragment;(iii)an agriculturist referred to in clause (ii) of sub-rule (1) of Rule 11, may be granted land to such extent as the State Government may, from time to time, direct, and(iv)the minimum area of the land falling under clauses (a), (b) or (c) of this sub-rule which may be granted to any person shall not, having regard to the economically profitable aspect of distribution of land, ordinarily be less than the standard area.(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;(3)While granting land under this part, the Collector shall ensure that as far as possible the land by an individual or any member of his family after granting does not exceed-(a)one economic holding where the grant is in favour of an eksali lessee;(b)such extent as the State Government may direct from time to time, where the grant is in favour of an agriculturist referred to in clause (ii) of sub-rule (1) of Rule 11;(c)the extent specified in sub-rule (1) of this rule in other cases.Explanation. - For purposes of computing an economic holding or the extent specified in sub-rule (1), the extent of any land alienated by an individual during the period of three years immediately preceding the date of grant shall be taken into account.
