Section 52(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)to resume and take possession of the said land any buildings erected or works executed thereon, free of all claims and encumbrances of any person whatsoever, on payment of compensation not exceeding the following amount, namely;(a)the amount (if any) paid to the State Government for this grant, and(b)the cost or value at the time of resumption, whichever is less, of any buildings, or other works authorisedly erected or executed on the said land by the said grantee.This grant is made subject to reservation of the right of the Government to all mines and mineral products and quarries and of full liberty of access for the purpose of working quarrying and searching for the same, with all reasonable conveniences as provided by the Code.This Sanad is executed on behalf of the Governor of Maharashtra by the Collector of ..................... this .................. day of ....................19....................(Signed)..................Collector.[Seal]Form II[See Rule 7 (2)]Form of lease of land granted to Educational Institutions or Local Authorities and for Gymnasiums to be used as a Playground Gymnasium or for other Recreational purpose.The Government of MaharashtraToThis is to certify that ................. of ................ (hereinafter called "the lessee") has, subject to the provisions of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966), and the rules made thereunder and subject to the conditions hereinafter specified, been allowed by the Collector of ................ (hereinafter called the Collector") on behalf of the Governor of Maharashtra (hereinafter referred to as Governor"), to occupy for the purposes of a playground/ Gymnasium and/ or [.................] [Here specify the other recreation purpose.] for a period of years commencing on a day of .................19................(hereinafter called "the said term") a plot of land situated in village/town/city of taluka district ................ bounded on the North by ................ on the South by ................. on the West by .................. and on the East by .................. bearing C.T.S., No./ Survey .................. and measuring about ................ sq. metres and hectares and of the following shape and the following dimensions as shown in the map hereto annexed:-The conditions of the lease are as follows:
