Section 34 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
34. Temporary leases.
- Subject to the provisions of Rule 36 and to any general or special orders of the State Government, unoccupied land may be disposed of by the Collector in lease hold rights under section 38 by public auction for any non-agricultural purpose for a period not exceeding five years on such terms and conditions as he may annex to the grant.
