Section 42 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
42. Forms.
(1)Except as otherwise provided in these rules, when unoccupied land is granted for any non-agricultural purpose in occupancy rights under the provisions of this Part, an agreement shall be taken in-(a)Form XII, if the land is situated in non-urban area, and(b)Form XIII, if the land is situated in an urban area.(2)While taking an agreement in the forms prescribed in sub-rule (1), the Collector may, subject to the general, or special orders of the State Government if any, annex such additional conditions or omit or vary such of the conditions in the agreement prescribed in Form XII or Form XIII as would be necessary, regard being had to the nature of the grant and the circumstances of the case.(3)When unoccupied land is granted for any non-agricultural purpose in leasehold rights under the provisions of these rules, the lease shall be executed in such form as the State Government may by order direct, regard being had to the situation of the land and the purpose for which the land is used.
