Section 20(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(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.
