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State of Maharashtra - Section

Section 12 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

12. Manner of choosing by lot allottee for grant of surplus land.

(1)Where the Collector or the authorised officer has to select a person for grant of land by lot, he shall in the presence of applicants concerned and all other persons interested who are present at the proceedings for grant of land under rule 11 -
(a)prepare as many identical slips of paper as there are applicants for the land;
(b)writ the name of each applicant on a separate slip on one side and fold all such slips in identical manner so as to completely enclose the name written thereon;
(c)place all the slips in an empty box of a suitable size, and thoroughly mix them by shaking the box;
(d)ask one of the applicants or any other person who may be present to draw from the box with hand but without looking at the box, one of the folded slips in the box.
(2)The applicant whose name appears on the slip so drawn shall be eligible for grant of the land in question.