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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(iv) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

(iv)The land for which no application has been received shall be offered to persons who are present and who are eligible for the grant which shall, subject to the provisions of sub-section (7) of section 27 and clause (iii) of this sub-rule be made to a person having the highest order of priority and who is willing to accept the land.