Section 27(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(5)Thereafter, all surplus land [including surplus land which has not been granted under sub-sections (2) and (3)] shall be offered in the following order of priority, that is to say,-(i)a person from whom any land has been resumed by his landlord for personal cultivation under any tenancy law, and who in consequence thereof has been rendered landless, provided that such person is a resident of the village in which the surplus land for distribution is situate or within eight kilometres thereof;(ia)[ A non-Tribal-transferee whose land (being land of a Tribal-transferor transferred to the non-Tribal-transferee) has been restored to the Tribal-transferor under the provisions of the Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974, and who holds no other land and who earns his livelihood principally by manual labour on agricultural land.Explanation. - For the purposes of this clause, the expressions "non-Tribal transferee" and "Tribal-transferor" shall have the meanings respectively assigned to them in the Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974;"](ii)a person who had leased his land to any undertaking referred to in section 28, provided that, such person is a resident of the taluka in which the surplus land for distribution is situate, the net annual income of such person from all sources does not exceed four thousand rupees, and such person has not been granted any land under section 28-1AA;(iii)serving members of the armed forces, and ex-servicemen, or where any such person dies before any land being granted to him by Government under this Act or any law for the time being in force or any executive orders, then his dependants;(iv)landless persons:Provided that, if there are persons having the same order of priority, then the person who is resident within eight kilometres of the outer limit of the village in which the surplus land for distribution is situated should be preferred:Provided further that, where the surplus land was previously held by a joint farming or a farming society, it shall first be offered to the person whom the society undertakes to as its member and such person becomes the member of the society.
