Section 11(5) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(5)Notwithstanding anything contained in these rules, no land shall be granted under this part [to any serving member of the armed forces or ex-servicemen whose gross annual income from all sources exceeds [Rs. 12,000] [Substituted by the Maharashtra Land Revenue (Disposal of Government Lands) (Third Amendment) Rules, 1976, published in the Maharashtra Shasan Rajpatra, part VI-B, 1394, dated 18th November, 1976.] or to any other person] not being an eksali lessee referred to in clause (i), of the rule, whose gross annual income from all sources exceeds [Rs. 10,000] [For the figure '4500' and '3600' the figures '12,000' and '10,000' were substituted by G.N. of 11.4.1990.]
