Section 11 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
11. Grant of surplus land under section 27.
(1)As soon as may be, after the final statement is drawn up under sub-rule (5) of rule 10, the Collector or the authorised officer shall publish it alongwith a public notice in Form XIV informing all persons whose names are included in the final statement and also other persons interested in such lands, the time and place at which, and the date (such date being not earlier than fifteen days, after the date of publication of the notice) on which, the land shall be granted and calling upon all persons concerned to remain present on the date and at the time and place appointed as aforesaid. The statement and the public notice shall be published in the manner provided in sub-rule (2) of rule 10.(2)On the date fixed under sub-rule (1) or on any other day to which the proceedings for grant of land may be adjourned, the Collector or the authorised officer shall, in the presence of all persons present, and subject to the provisions of section 27, select persons for grant of land in the following manner, namely : -(i)if there is only one applicant who has applied for any particular land, the land shall be granted to him;(ii)if there are more than one applicants in respect of the same land, the land shall be granted to the person having the highest order of priority;(iii)if there are more than one applicants having the same order of priority in respect of the same land, the land shall be granted after drawing lots in the manner provided in rule 12;(iv)the land for which no application has been received shall be offered to persons who are present and who are eligible for the grant which shall, subject to the provision of sub-section (7) of section 27 and clause (iii) above, be made to a person having the highest order of priority and who is willing to accept the land.(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.
