Section 29(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Building sites (of such size as the State Government may order from time to time determine) may, on receipt of an application made in that behalf, be granted by the Collector to persons belonging to Nomadic Tribes, Vimukta Jatis and backward classes and landless agricultural labourers for whom special schemes for their re-settlement are undertaken by Government, in occupancy rights under section 20 read with section 31.
