Section 17(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)the Collector or the Tahsildar who has been duly authorised in that behalf shall select, as many villages as possible which in his opinion are centrally situated villages, for the purpose of disposal of allotable land, and shall draw a detailed programme fixing the dates on which the application will be received for the grant of land, the date on which the applications will be considered and the like. Such programme shall be given wide publicity by beat of drum in the villages concerned, requiring the villages to send their applications to the Tahsildar within the specified time, which shall not be less than one month from the date of the publication of such programme. A copy of such programme shall also be displayed in the village chavdi, in the officer of the village panchayat, if any, and in the officer of the Talhsildar. Intimation of the programme shall as far as possible also be given to persons who have already applied for the grant of land under disposal and to the Secretary, District Sailors Soldiers and Airmen's Board, if there be any, and also to the officer of the Social Welfare Departments in the district of such rank as may be determined by the Commissioner.
