Section 42(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Except as otherwise provided in these rules, when unoccupied land is granted for any non-agricultural purpose in occupancy rights under the provisions of this Part, an agreement shall be taken in-(a)Form XII, if the land is situated in non-urban area, and(b)Form XIII, if the land is situated in an urban area.
