Section 31(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)The grant of land shall be subject to the conditions under rule 41 and also the following conditions, namely:-(a)Except with the previous permission of the State Government, the land shall not be sub-divided or disposed of in any manner;(b)The land shall not be disposed of except along with the constructions thereon and the factory, plant and other installation if any, and the land so disposed of shall not, except with the approval of State Government be used for a purpose other than the purpose for which it was initially granted;(c)On disposal of the land along with the factory, plant, structures and other installations by way of sale, the State Government shall be entitled to half the unearned income and where such land is sold without any constructions aforesaid, the State Government shall be entitled to unearned income not exceeding 90 per cent, as the State Government may decide;(d)If the State Government has reason to believe that any mis-representation or concealment is made in regard to the sale price, the sale shall be voidable at the discretion of the State Government.
