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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2)(d) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

(d)ensure that as far as possible the entire land in respect of which an application has been made is allotted to the applicant so long as such allotment does not violate the provisions of sub-section (7) of section 27 and draw up a final statement in Form III. The final statement so drawn up shall then be read out to the applicants and other persons, if any, present. The Collector may also fix and announce the date on which and the time and place at which possession of the surplus land will be taken from the holder in the manner provided in rule 9 of the Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) (Declaration and Taking Possession of Surplus Lands and Amendment) Rules, 1975 and handed over to the selected allottees). Such date shall not as far as possible be later than seven days from the date of issue of public notice under rule 9 of the said rules.