Section 7(2) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(2)On the date fixed for consideration of the applications the provisional statement prepared under sub-rule (1) shall be read out by the Collector in the presence of the applicants and other persons present, if any. The Collector shall also invite applications from persons present for grant of surplus land in respect of which no applications were received previously.The Collector shall then -(a)consider the objections or suggestions, if any, made in relation to the matters provided in the provisional statement and the new applications, if any, received for grant of land;(b)ascertain the requirements of persons under sub-rule (3) and amend or modify, if necessary; any entry in the provisional statement;(c)select the allottees in the manner provided in rules 8 and 9;(d)ensure that as far as possible the entire land in respect of which an application has been made is allotted to the applicant so long as such allotment does not violate the provisions of sub-section (7) of section 27 and draw up a final statement in Form III. The final statement so drawn up shall then be read out to the applicants and other persons, if any, present. The Collector may also fix and announce the date on which and the time and place at which possession of the surplus land will be taken from the holder in the manner provided in rule 9 of the Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) (Declaration and Taking Possession of Surplus Lands and Amendment) Rules, 1975 and handed over to the selected allottees). Such date shall not as far as possible be later than seven days from the date of issue of public notice under rule 9 of the said rules.The Collector shall then authorise under the said rule 9, an officer not below the rank of Circle Inspector or Revenue Inspector to take possession of the land and forward to the said officer -(a)a copy of final statement;(b)the order of authorisation issued under the said rule 9, if such an order was not previously issued; and(c)an intimation regarding time, date and place fixed for taking possession of the land.
