Section 27(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(6)Where the Collector, or the authorised officer, has to select under subsections (2), (3) and (5), one or more grantees from persons having the same order of priority, the selection shall be made by him by drawing lots:Provided that, if among such persons having the same order of priority, there are serving members of the armed forces or ex-servicemen or their dependants, they should be preferred, so that, where their number is equal to or less than the number of grantees to be selected, all of them shall be selected as grantees; and where their number is more than the number of grantees to be selected, the selection shall be made by drawing lots from amongst them.
