Section 5 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
5. Power of State Government to make revenue-free grants.
(1)Except as provided in Rules 6,7 and 8, no land shall be granted free of occupancy price or free of land revenue or both without the sanction of the State Government.(2)Where any land is granted under sub-rule (1) with the sanction of the State Government, the form of sanad to be issued by the Collector in this behalf, regard being had to the nature or purpose for which the land is situated.
