Section 8 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
8. Conditions for revenue-free grant.
- Every grant under Rule 6 shall be made expressly on the following conditions in addition to those that may be prescribed in particular cases, namely:-(a)that the land or any part thereof or any interests therein shall bot be transferred, except with the previous sanction of the State Government;(b)that the land with all fixtures and structures thereon shall be liable to be resumed by the State Government for breach of condition (a) or if the land is not used for the specific purpose or purposes for which it is granted by such date as the Collector may fix in this behalf; or if the land is used for any purpose other than the specific purpose or purposes for which it is granted, or if the land is required by the State Government for its own purpose or any public purpose, and that a declaration under the signature of the Collector that the land is so required shall, as between the grantee and the State Government, be conclusive;(c)that, if the land is at any time resumed by the State Government under condition (b), the compensation payable therefor shall not exceed the amount if any paid to the State Government for the grant, together with the cost or value at the time of resumption, whichever is less, of the building or other works authorisedly erected or executed on the land by the grantee. If a question arises as to the adequacy of the amount of compensation to be paid under this condition, such question shall be referred to the State Government for decision.
