Section 8(1)(ii) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(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;

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