Section 43 in Maharashtra Horticulture Development Corporation Act, 1984
43. Allotment and priority in allotment of plots.
(1)The plots shall be allotted in prescribed manner and in accordance with the following priorities, that is to say:-(a)eligible land-holder under clause (b) of sub-section (1) of section 41;(b)the approved beneficiaries from the village within which the land is situated;(c)the approved beneficiaries from the Tahsil within which the land is situated;(d)the approved beneficiaries from the district within which the land is situated.(2)if sufficient number of approved beneficiaries are not forthcoming in any particular district the plot may be allotted by the Corporation to any person from that district according to the rules made in this behalf.
