Section 8(3) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(3)If the person to whom the land is to be granted refuses to give an undertaking in Form VI or refuses to agree to pay the occupancy price under sub-section (10) of section 27, the land shall, subject to the provisions of section 27, be offered to any other person who has previously applied for the grant of land and who is willing to give the undertaking and agree to pay the occupancy price:Provided that, if more than one person accepts the offer, the land shall subject to the provisions of clause (iii) of sub-rule (1), be granted to the person having the highest order of priority.
