Section 4 in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
4. Reservation of land declared surplus for purposes of sub-section (4) of section 27.
(1)Where any surplus land in a village or a group of villages becomes available as surplus land, the Collector shall ascertain,-(a)for the purposes of sub-section (2) of section 27, whether the land holder from whose holding the land is declared surplus had resumed any land for personal cultivation under the relevant tenancy law at any time before the 2nd October, 1975 and on that account, whether the land is likely to be distributed to persons referred to in sub-section (2) of section 27, or(b)whether any surplus land formed part of one or more compact blocks within the meaning of sub-section (3) of section 27, and on that account is required to be distributed to landlords and other persons referred to in subsection (3) of section 27.(2)The Collector shall then exclude the land, if any, referred to in clauses (a) and (b) of sub-rule (1), and out of the remaining surplus land, by order in writing, at the time of preparation of the programme referred in rule 6, may reserve half of the land for distribution under sub-section 27.
