Section 13 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
13. Disposal of small pieces of land.
- Where any pieces of land is waste because of its small size or awkward shape or situation or it is less in extent than the standard area, it shall be granted to the holder of land adjoining such piece of land:Provided that, where there are two or more such holders, the selection for granting the piece shall be made in the order or priority specified in Rule 11:Provided further that, where there are two or more holders falling in the same category, the holders whose holding is the smallest in size shall be preferred; and where the holdings are equal in area, the allotment shall be made by drawing lots.
