Section 11(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(3)If the person to whom the land is to be granted refused to agree to pay the occupancy price under sub-section (9) of section 27, the land shall, subject to the provisions of section 27, be offered to any other person who has previously applied for the grant of the land and who is willing to agree to pay the occupancy price ;Provided that, if more than person accept the offer, the land shall, subject to the provision of clause (iii) of sub-rule (2), be granted to the person having the highest order of priority.
