Section 10 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
10. Grant of allotable land in occupancy rights.
- Unoccupied land not being land required for any Government or public purpose of reserved under Rule 20 and land (already given temporarily for cultivation on a eksali lease) (hereinafter in this part referred to as "allotable land") may be granted under Section 20 read with Section 31 in occupancy rights in accordance with the rules in this part for agricultural purposes to any person, in the order of priority provided in Rule 11.
