Section 32P(2)(c) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

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State of Maharashtra - Subsection

Section 32P(2)(c) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(c)that if the entire land or any portion thereof cannot be surrendered in accordance with the provisions of section 15, the entire land or such portion thereof, as the case may be, notwithstanding that it is a fragment, shall be disposed of by sale to any person in the following order of priority (hereinafter called "the priority list") :-

(i)a co-operative farming society the members of which are agricultural labourers, landless persons or small holders or a combination of such persons;

(ii)agricultural labourers;

(iii)landless persons;

(iv)small holders;

(v)a co-operative farming society of agriculturists (other than small holders) who hold either as owner or tenant or partly as owner and partly as tenant, landless in area than an economic holding and who are artisans;

(vi)an agriculturist (other than a small holder) who holds either as owner or tenant or partly as owner and partly as tenant, landless in area than an economic holding and who is an artisan;

(vii)any other co-operative farming society;

(viii)any agriculturist who holds either as owner or tenant or partly as owner and partly as tenant land larger in area than an economic holding but less in area than the ceiling area;

(ix)any person, not being an agriculturist, who intends to take to the profession of agriculture:

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State of Maharashtra - Subsection

Section 32P(2)(c) in The Maharashtra Tenancy and Agricultural Lands Act, 1948