Section 10(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(1)As soon as may be, after the date on which any land is declared to be surplus land under section 21, or where any land provisionally omitted under sub-rule (6) from the statement of surplus lands available for distribution becomes so available, the Collector or the authorised officer shall issue a public notice in Form X containing a list of surplus lands (not being grazing lands or lands to be disposed of under section 28) that are available for distribution in the village and call upon persons and bodies mentioned in sub-sections (2) to (5) of section 27 to submit to him within one month from the date of publication of the notice, applications in Form XI for grant of any land included in the list.
