Section 5 in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
5. Priorities for distribution of land under sub-section (4) of section 27.
- While distributing the land reserved under sub-section (4) of section 27 to the persons mentioned in that sub-section, a person who is a resident of the village and failing such a persons, any person residing within eight kilometers of the outer limits of the village in which the surplus land for distribution is situated, shall be preferred.
