Section 27(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)Where any part of the holding of a person which consists of one or more compact blocks is declared as surplus land under this Act, then such surplus land -(a)shall first be offered to the landlord who had leased the land to such person and such landlord has not exercised his right of resumption under the relevant tenancy law or under section 19; and(b)then to a person, who being previously employed on the compact block as an agricultural labourer or as technical or other staff engaged on or in relation to the agricultural produce raised or grown thereon, has been rendered unemployed as a result of the land of such block being declared surplus land.
