Section 7(1) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(1)As soon as may be after the expiry of the period of 7 days referred to in sub-rule (1) of rule 6, but before the date fixed for consideration of the applications in the programme, the Collector shall scrutinise the applications received in pursuance of the public notice referred to in the said sub-rule and having regard to the provisions of sub-section (7) of section 27, draw up to separate provisional statements in Form III, one in case of land reserved under rule 4, and the other in case of land other than the land so reserved, including therein each land and the names of applicants therefor, (arranged in the manner provided in rule 5 of section 27 as the case may be), who are eligible for grant of land.
