Section 31A in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
31A. [ Grant of land to person with disability. [Rule 31-A was inserted by JAMIN 1098/151524/CR-75/J-1 dated 7.1.2008, M.G.G., Part IV-B. page 34 Rule 4.]
- A building site to the extent of200 square feet may be granted on the recommendation of the State Coordination Committee duly constituted under section 13 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (Act No. 1 of 1966), to a person with disability, for the construction of the shop, if such person desires to start the business of running a juice centre, telephone booth, xerox centre, etc. Such site shall be granted in occupancy at concessional price as per the existing policy of current market value of the land, without auction or on lease by charging concessional annual rent.]
