Section 28(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Subject to the provisions of this rule, building sites of suitable sizes may, on receipt of an application in that behalf, granted for residential use by the Collector, with the previous sanction of the State Government to freedom fighters, serving members of the armed forces and ex-servicemen who are ordinarily residents in the State for not less than fifteen years immediately before the commencement of the Gold Control Order made under the Defence of India Act, 1962 and to Government servants of the State Government, without auction in occupancy rights under section 20 read with section 31.
