Section 20(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Subject to the orders of the State Government, the Collector shall, resume unoccupied cultivable land for disposal to persons (being agriculturists) who as a consequence of acquisition of their lands for any public purpose including irrigation and power projects under any law for the time being in force, have been deprived thereof with the result that no land or landless than an economic holding is left with them.
