Section 40 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
40. Grant of land for religious purposes.
- No unoccupied land shall be granted for construction of any temple, church, synagogue, mosque, for any other religious purpose, no; shall permission under Section 44 be granted for a change of user of land construction of any such buildings in any occupied land except with the previous sanction of the State Government.
