Section 6(1) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(1)As soon as any surplus land (not being grazing land, tank land or land notified by Government under sub-section (1) of section 27 or lands to be disposed of under section 28, or (81-AA) in any village or group of villages becomes available for distribution, or any land provisionally omitted under sub-rule (3) of rule 7 from the programme for distribution), becomes so available the Collector shall draw a detailed programme fixing the date on which and the place at which applications will be received for the grant of land, the date (not being later than 15 days from the date of the issue of the public notice) on which and the place and time at which the applications so received will be considered; details of land available for distribution and the extent thereof reserved under rule 4. Such programme shall be given wide publicity by issue of a public notice in Form I (in the case of land reserved under rule 4) and in Form II (in the case of land other than the reserved land) and by beat of drum in the village in which the land is situate and also in the village within a radius of eight kilometers of the outer limits of such village, calling upon, in the case of lands reserved under rule 4, the persons mentioned in sub-section (4) of section 27, and in the case of other lands, the persons mentioned in sub-sections (2), (3) and (5) of section 27 to submit to him, within 7 days from the date of the publication of the public notice or such longer period as the Collector may permit (regard being had to the circumstances of each case regarding adequacy of notice) applications giving details specified in sub-rule (4) of this rule, for grant of any land including in the respective lists. Such application may also contain any other particulars as the applicant may deem fit to give.
