Section 200(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)It shall be competent to the Zilla Parishad to lease or to permit a temporary use of land forming part of a public road when such land is not, in the opinion of the Zilla Parishad required for a public road or for any other purposes of this Act, for a period not exceeding seven years.
