Section 15 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
15. Terms and conditions of grant.
(1)Every grant of land under this part shall be subject to the provisions of the Code in these rules; and in particular, to the following conditions, that is to say-(a)the grantee shall not mortgage, sell, assign or otherwise transfer the land or any portion thereof, except with the prior sanction of the Collector;(b)the grantee shall bring the land under cultivation before the expiry of two years from the date of the grant;(c)the grantee shall be liable to pay full assessment of the land;Provided that, in cases of virgin land, no assessment shall be charged for a period of first three years from the date of the grant.(d)the occupancy price, if any, payable by the grantee under Rule 14 shall be paid in such annual instalments not exceeding-(i)twelve, if the grantee is a person belonging to the backward class, and(ii)six, in any other case, as may be fixed by the Collector.(2)If the grantee commits a breach of any of the conditions specified in sub-rule (1), the Collector may resume and take possession of the land granted to him, and the grantee shall be liable to be evicted from the land.(3)Where the grantee is evicted under sub-rule (2), the amount of occupancy price, if any, paid by or recovered from him shall be refunded to him.
