Section 8F(1) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(1)The Authority may out of the land acquired by the State Government for implementation of any of its schemes dispose of to the owner of such land by grant of lease a part of the land/plot not exceeding twenty-five per cent, of the total area of the land so acquired as might be reasonably required for his own residential use or for the residential use of his family :Provided that, the land owner to whom land or plot is to be given:-(i)does not own any other land in the same village;(ii)undertakes not to claim any compensation for acquisition for that part of the land which is proposed to be granted on lease to him; and(iii)agrees to pay the development charges on the land in proportion to the area of the land or plot granted to him on lease :Provided further that, the Authority may allow the payment of development charges in suitable instalments with interest at the rate determined by the Authority in that behalf. Appropriate rebate may be given to owners or plot holders of lands wherein partial development is already carried out.
