Section 25(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Unoccupied land suitable for building sites or other non-agricultural purposes which is not reserved under Rule 24, shall be laid out by the Collector in consultation with the officer-in-charge Town Planning ant Valuation Department having jurisdiction in respect of such land the local authority concerned, in suitable plots of adequate sizes, regard being had to the purpose and the locality in which the land is situated; and subject to the provisions of sub-rule(2) no plot shall ordinarily be disposed of except in accordance with the layout to be prepared. Such layout may be modified from time to time by the Collector, in consultation with the officer-in-charge, Town Planning and Valuation Department and the local authority concerned.
