Section 32P(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)Such direction shall provide-(a)that [* * *] [The words 'the tenancy in respect of the land shall be terminated and' were deleted, by Maharashtra 9 of 1961, Section 14(c).] the [former tenant] [These words were substituted for the word 'tenant', by Maharashtra 9 of 1961, Section 12(b).] be summarily evicted;(b)that the land shall, subject to the provisions of section 15, be surrendered to the [former landlord] [These words were substituted for the word 'landlord', by Maharashtra 9 of 1961, Section 12(b).];(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:[Provided that the State Government may, by notification in the Official Gazette give in relation to such local areas as it may specify, such priority in the above order as it thinks fit to any class or persons who, by reason of the acquisition of their land for any development project approved for the purpose by the State Government have been displaced, and require to be re-settled.] [This proviso was added by Bombay 15 of 1957, Section 10.]
