Section 22 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
22. Grant of salt marsh land for reclamation.
(1)Salt land or land occasionally overflowed by salt-water which is not required or likely to be required for salt manufacture or for any Government or public purpose or any purpose which in the opinion of the Collector is a special purpose may, subject to the orders of the State Government, be leased for the purpose of reclamation by the Collector on the following conditions and with such modifications in particular cases as may be deemed fit, that is to say:(a)no rent shall be charged for the first ten years;(b)rent at the rate of 60 paise per hectare shall be levied for the next twenty years on the whole area leased, whether reclaimed or not;(c)after the expiry of 30 years, the lease shall be continued in the case of reclaimed lands at the rate at which they would be assessed to land revenue from time to time if they were subjected to survey settlement; and in the case of unreclaimed lands, if any, at the average rate of the reclaimed lands;(d)any portion of land used for public roads shall be exempt from the payment of rent;(e)If the reclamation is not carried out with due diligence within two years of the date of lease or if half the area is not reclaimed so as to be in a state fit for use for agricultural purposes at the end of ten years from such date and the whole at the end of twenty years from such date or if any land once reclaimed as aforesaid is not maintained in a state fit for use for agricultural purposes the lease shall be liable to cancellation at the discretion of the Collector:Provided that, the lesseee may, during the first ten years, relinquish any area which he cannot reclaim.(2)Leases under this rule shall be granted in Form IV.
