Section 6(4) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(4)Every application for grant of land shall be made to the Collector or, as the case may be, to the Chairman of the Tribunal and shall contain the following among other particulars, namely(a)name of the applicant;(b)place of residence i.e. villages, taluka and district;(c)details of land area applied for from the list of surplus lands notified for distribution in the public notice issued under sub-rule (1) of this rule;(d)if the land applied for is not available for being granted, details and area of other alternate land from the list of surplus lands notified for distribution in the aforesaid public notice which the applicant is willing to accept;(e)(i)whether the applicant is a serving member of the armed forces or an ex-servicemen or dependent of such person who died before any land was granted under any law or by any executive orders; and his gross annual income, duly certified; or(ii)whether applicant is a person belonging to a Scheduled Caste, Scheduled Tribe, Nomadic Tribe, Vimukta Jati Backward Class, and if so, the details thereof; or(iii)whether the applicant is a member of a co-operative farming society, and if so, the name of such society and the area of land falling to his share in the society; or(iv)whether the applicant is or was employed as agricultural labourer or as technical or other staff engaged on or in relation to the agricultural produce raised or grown on the surplus land in a compact block notified for distribution in the aforesaid public notice, or(v)whether the applicant had previously leased his land to any undertaking referred to in section 28 or to a person holding land in one or more compact blocks and if so, the annual gross income of such applicant from all sources;(f)details of land, if any, already in the actual possession of the applicant as owner or tenant or as both, giving the name of the village in which such land is situated, survey number, area, classification of land and assessment thereof;(g)if the applicant was holding any land as tenant from a landlord, and such landlord has resumed the said land for personal cultivation under the relevant tenancy law and such resumption rendered the applicant landless, the name of the landlord, the number and date of the order passed by the Tahsildar, Collector or, as the case may be, the Maharashtra Revenue Tribunal with a copy of each such order.
