Section 41 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
41. Conditions of grant of land for non-agricultural purpose.
(1)Where unoccupied land is disposed of under Section 20 read with Section 31 for any non-agricultural purpose, it shall be used for the purpose for which it is granted, and be subject to such terms and conditions as the Collector may annex to the grant in accordance with the provisions of these rules and to the payment of non-agricultural assessment as may be fixed by the Collector under the provisions of Chapter VII of the Code and the rules made thereunder.(2)Where the grant is of a building site, the Collector may annex the following additional conditions, that is to say:-(i)The grantee shall level and clear it sufficiently to render it suitable for the particular non-agricultural purpose for which the land is granted;(ii)The grantee shall not use the land and the building erected or to be erected thereon for any purpose other than the purpose for which it is granted without obtaining the permission of the Collector under the provisions of the Code and the rules thereunder;(iii)The grantee shall within three years (or such further period as Collector may allow) from the date of grant, erect a building of a substantial and permanent description on the land; failing which the land shall be liable to resumption on payment of compensation not exceeding occupancy price paid by the grantee.(iv)The grantee shall construct the structure in accordance with the plan approved and conditions prescribed by the local authority competent to approve the plan and prescribe such conditions;(v)Two-thirds of the area of the plot shall ordinarily be left open to the sky, and only one-half of the land is, in the Collector's opinion of a very high value, of buildings are likely to be inhabited by poor class of persons and in areas such as bazars and central parts of the towns which are already densely built over. The decision of the Collector on the question whether any land is of high value, any building is inhabited by poor class of persons, or whether persons belong to poor class or whether any area is already densely built over shall be final.Explanation. - For the purpose of this sub-rule, "poor class of persons" means a class of persons whose annual income does not exceed Rs. 4,200.(vi)the grant shall be subject to the provisions of the Code and rules made thereunder;(vii)The grantee shall construct the structure after leaving such distance from the roads in non-urban areas as the Collector may from time to time prescribe, regard being had to the locality and situation of the land in such non-urban area;(viii)Such other conditions as the Collector may, under the orders of the State Government, impose.
