Section 31(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Except as otherwise provided in these rules, building sites situated outside the purview of Municipal Corporations or Metropolitan Regions shall be granted by the Collector for industrial and commercial purposes under section 20 read with section 31, by public auction or by inviting public tenders, to the highest bidder, after getting the upset price of the land in question determined by the competent officer of the Town Planning and Valuation Department, unless for reasons to be recorded in writing, the Collector thinks that in any particular case there are good reasons for granting the land without auction, in which case, he shall refer the matter to the State Government and the land shall then be disposed of in such manner as the State Government may direct.
