Section 15 in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
15. Term of lease.
- Notwithstanding anything contained herein to the contrary but subject to any law for the time being in force, it shall be lawful for the Authority to dispose of any land by lease for a term not exceeding ninety years in favour of the Government, a local authority, a public sector undertaking, a public trust, or a society registered under the Societies Registration Act, 1860 (XXI of 1860).
