Section 26 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
26. Disposal of building sites.
(1)Except as otherwise provided in these rules, the occupancy rights in building sites shall be disposed of by the Collector under Section 20 read with Section 31 by publication to the highest bidder, unless for reasons to be recorded in writing, the Collector thinks that in any particular case, there is reason for granting the land without auction.(2)Where a building site is to be disposed of without auction under sub-rule (1), the Collector shall dispose of the site in occupancy right under Section 20 read with Section31 on inalienable tenure [If the occupancy price determined under sub-rule (3) does not exceed Rs. 25,000] [Portion beginning with the words 'with the sanction of the Commissioner, if the occupancy price determined under sub-rule (3) does not exceed Rs. 10,000 and with the sanction of the State Government' These portion substituted by GN. R&FD. No. LND 1083/16097/CR-9/J. 1, dated 15.1.1994.] and [If the occupancy price determined under sub-rule (3) does not exceed Rs. 1,00,000 and with the sanction of the Commissioner if the occupancy price exceeds Rs. 1,00,000 but does not exceeds Rs. 2,50,000 and with the sanction of the State Government, in other cases.] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.](3)The Collector shall determine the occupancy price of the site, regard being had to the following factors that is to say,(a)the sale prices of similar lands in the locality;(b)the situation of the building site;(c)the availability of, and demand for, similar lands;(d)factors which are taken into account in determining the value of land under the Land Acquisition Act, 1894.
