Section 6 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
6. Concessions to Schools etc.
- The Authority may dispose of vacant land at a concessional rate of premium and lease rent or of lease rent, as the case may be, for any of the following purposes, namely:-(a)Educational Institutions;(b)Hospitals or dispensaries;(c)Gymnasiums;(d)Play-grounds;(e)Institutions for the blind, dumb, deaf or for persons physically or mentally handicapped in any other manner as decided by the Authority;(f)any other public purpose subject to the approval of the Government:Provided that, the Authority shall satisfy itself, for the reasons to be recorded in writing, the lease shall provide the amenity in a manner which subserves the common good and will not exploit it for profit:Provided further that, the institutions are open to all persons without restrictions on grounds of religion, caste, creed or place of residence.
