Section 20 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
20. Grant of land to persons whose lands are acquired for public purposes.
(1)Subject to the orders of the State Government, the Collector shall, resume unoccupied cultivable land for disposal to persons (being agriculturists) who as a consequence of acquisition of their lands for any public purpose including irrigation and power projects under any law for the time being in force, have been deprived thereof with the result that no land or landless than an economic holding is left with them.(2)Any person referred to in sub-rule(1) may make an application for grant of land for cultivation to the Collector. On receipt of such application, the Collector may, on being satisfied after making such inquiries as he deems fit, grant the land reserved under sub-rule(1), to the applicant under Section 20 read with Section 31 in occupancy rights, in accordance with the provisions of Rules 12, 14 and 15 but subject to the relaxation of the condition regarding residence within a radius of eight kilometres of the village where the land is situated.(3)The Collector shall take from each such grantee an agreement in Form III, and shall cause the grantee to be placed in possession of the land granted to him.(4)Until the lands reserved under sub-rule(1) are granted under sub-rule(2), the Collector may dispose of such land on eksali lease to landless cultivators according to the priority specified in Rule 11 on such terms and conditions as the State Government may order from time to time, direct.C. Disposal of lands in river beds and salt marsh land
