Section 11(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Subject to the provisions of sub-rules (2), (3), (4) and (5) of this rule and Rules 12 and 13, any allotable land may be granted to any person in the following order of priority, that is to say:(i)an eksali lesee lawfully holding land on lease from Government on the 31st day of March, 1969;[(i-a) any person whose land or portion thereof has been eroded due to floods abd become uncultivable;] [This clause was inserted by G.N. of 22.5.2008.](ii)an agriculturist whose land which is assessed or held for purpose of agriculture, has been acquired by Government for any public purpose and who agrees to cultivate the land personally;(iii)a serving member of the armed forces, [x x x] [The words 'Freedom fighter' deleted by G.N. 11.4.1990.] an ex-serviceman, a person belonging to Scheduled Tribes, Scheduled Castes, Vimukta Jatis, Nomadic Tribes, and a Neo-Baddhist, who agrees to cultivate the land personally;(iv)a member belonging to a backward class other than the backward classes referred to in clause (iii), who agrees to cultivate the land personally:(v)any other person who agrees to cultivate the land personally:[Provided that, where the land to be granted is, either a whole survey number or a sub-division of a survey number, relinquished in accordance with the provisions of the Code by a person belonging to a Scheduled Tribe, then save in the case of a sub-divisions of the same survey number which is accepted by any of the occupants of the other sub-divisions of same survey number when offered to him by the Collector under sub-section (2) of Section 35 of the Code, a person belonging to a Scheduled Tribe shall have the first priority and shall rank above eksali lessee] [Added by the Maharashtra Land Revenue (Disposal of Government Lands) (Amendments) Rules, 1981 dated 26th November, 1981.].
