Section 8F(3) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(3)If the land acquired by the State Government for implementation of any of its schemes includes any plots of lands the layouts in respect of which have not been approved by the concerned planning authority, the Authority may, on a specific written request to the Authority by the plot holder thereof to that effect, dispose of the land held by him not exceeding two-thirds hereof to the plot holder thereof by grant of a lease on nominal rent subject to the ceiling of plot size fixed by the Authority in that layout after the proper planned development of the land so acquired ;Provided that, the plot holder to whom the plot is to be given :-(i)does not own any other land in the same village;(ii)undertakes not to claim any compensation for acquisition for that part of the land which is proposed to be granted on lease to him;(iii)if the two-thirds of the original plot held by the plot holder is less than the area of the smallest plot in the lay out proposed by the Authority, the plot holder shall be required to take the plot of minimum size; and(iv)development charges for the entire lay out shall be recoverable proportionately from such plot holders.
