Section 64(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)After the Tribunal has determined the reasonable price, the landlord shall simultaneously in the prescribed manner make an offer-(a)in the case of agricultural land-(i)to the tenant in actual possession thereof, notwithstanding the fact that such land is a fragment, and(ii)to all persons and bodies mentioned in the priority list;(b)in the case of a dwelling house, or a site of a dwelling house or land appurtenant to such house when such dwelling house, site or land is not used or is not necessary to carry on agricultural operations in the adjoining lands-(i)to the tenant thereof;(ii)to the person residing in the village who is not in possession of any dwelling house:Provided that if there are more than one such person the offer shall be made to such person or persons and in such order of priority as the Collector may determine in this behalf having regard to the needs of the following persons, ,namely:-(i)an agricultural labourer,(ii)an artisan,(iii)a person carrying on an allied pursuit,(iv)any other person in the village.
