Section 21A(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Subject to the provisions of these rules, Tankbed lands, situated in a village or group of villages shall, save as otherwise provided in sections 33 and 65 of the Code, ordinarily be leased to any person by the Collector in the following order of priority, that is to say,-(i)a person whose land has been acquired for constructing new tank, westweir dam, etc. or those who are affected by any Government Project or a Project of a local authority;(ii)the co-operative societies of local landless backward class people;(iii)the co-operative societies of local landless backward class and non-backward class people, in which the backward class members are in majority;(iv)the co-operative societies of local landless people;(v)the local landless backward class people;(vi)the local landless people of other classes;(vii)the landless people from outside the village where Tankbed lands are situated;(viii)the local land holders other than those mentioned above :Provided that, first preference may be given to such persons amongst those specified in clause (i), who are affected as a result of acquisition of their land for construction of a tank, dam or irrigation project, as the case may be, and who are resident of that area, and in respect of that very tank, dam or project, the Tankbed land has become available for disposal.
