Section 6 in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
6. Preparation of distribution of programme for selection of allottees for grant of surplus land under section 27.
(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.(2)A copy of the programme shall also be displayed in the village Chavdi, in the office of the village Panchayat, if any, or if the village has no Panchayat at any other prominent place in the village and in the office of the Tahsildar.(3)Intimation of the programme shall, as far as possible be given to the persons whose names appear in the list of landless persons prepared, if any in respect of the village or villages concerned, to persons, if any, who have already applied for the grant of any of the land and to the Secretary, District Sailors', Soldiers and Airmens Board, if there be any.(4)Every application for grant of land shall be made to the Collector or, as the case may be, to the Chairman of the Tribunal and shall contain the following among other particulars, namely(a)name of the applicant;(b)place of residence i.e. villages, taluka and district;(c)details of land area applied for from the list of surplus lands notified for distribution in the public notice issued under sub-rule (1) of this rule;(d)if the land applied for is not available for being granted, details and area of other alternate land from the list of surplus lands notified for distribution in the aforesaid public notice which the applicant is willing to accept;(e)(i)whether the applicant is a serving member of the armed forces or an ex-servicemen or dependent of such person who died before any land was granted under any law or by any executive orders; and his gross annual income, duly certified; or(ii)whether applicant is a person belonging to a Scheduled Caste, Scheduled Tribe, Nomadic Tribe, Vimukta Jati Backward Class, and if so, the details thereof; or(iii)whether the applicant is a member of a co-operative farming society, and if so, the name of such society and the area of land falling to his share in the society; or(iv)whether the applicant is or was employed as agricultural labourer or as technical or other staff engaged on or in relation to the agricultural produce raised or grown on the surplus land in a compact block notified for distribution in the aforesaid public notice, or(v)whether the applicant had previously leased his land to any undertaking referred to in section 28 or to a person holding land in one or more compact blocks and if so, the annual gross income of such applicant from all sources;(f)details of land, if any, already in the actual possession of the applicant as owner or tenant or as both, giving the name of the village in which such land is situated, survey number, area, classification of land and assessment thereof;(g)if the applicant was holding any land as tenant from a landlord, and such landlord has resumed the said land for personal cultivation under the relevant tenancy law and such resumption rendered the applicant landless, the name of the landlord, the number and date of the order passed by the Tahsildar, Collector or, as the case may be, the Maharashtra Revenue Tribunal with a copy of each such order.
