Section 22A(2) in Maharashtra Land Revenue Code, 1966
(2)The Gairan land may be diverted, granted or leased for a public purpose or public project of the Central Government or the State Government or any statutory authority or any public authority or undertaking under the Central Government or the State Government (hereinafter in this section referred to as " Public Authority "), if no other suitable piece of Government land is available for such public purpose or public project.
