Section 50 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
50. Lands in Metropolitan Regions.
- Notwithstanding anything contained in these rules, no land in any Metropolitan Region established under sub-section (1) of Section 3 of the Maharashtra Regional and Town Planning Act, 1960, shall be disposed of for any agricultural or non-agricultural purpose except with the previous sanction of the State Government.
