Section 7(c) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
(c)The Corporation shall not make any excavations upon any part of the Corporation lands nor remove any stone, sand, gravel, clay or earth therefrom, except for the purposes of forming the foundations of any building or for such other purposes as the Corporation may deem necessary in the interest of better management or cultivation of the Corporation lands.
