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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

(1)Where the Collector has to select a person for grant of land by lot, he shall, in the presence of applicants concerned, and all other persons interested who are present at the proceedings for grant of land under rule 7,-
(a)prepare as many identical slips of paper as there are applicants for the land;
(b)write the name of each applicant on a separate slip on one side and fold all such slips in identical manner so as to completely enclose the name written thereon;
(c)place all the slips in an empty box of a suitable size, and thoroughly mix them by shaking the box;
(d)ask one of the applicants or any other person who may be present to draw from the box with hand but without looking at the box, one of the folded slips in the box.