Section 11(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(2)On the date fixed under sub-rule (1) or on any other day to which the proceedings for grant of land may be adjourned, the Collector or the authorised officer shall, in the presence of all persons present, and subject to the provisions of section 27, select persons for grant of land in the following manner, namely : -(i)if there is only one applicant who has applied for any particular land, the land shall be granted to him;(ii)if there are more than one applicants in respect of the same land, the land shall be granted to the person having the highest order of priority;(iii)if there are more than one applicants having the same order of priority in respect of the same land, the land shall be granted after drawing lots in the manner provided in rule 12;(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 provision of sub-section (7) of section 27 and clause (iii) above, be made to a person having the highest order of priority and who is willing to accept the land.
