Section 29(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Such grant may be made on inalienable and impartible tenure free of occupancy price, if the occupancy price of the building sites does not exceed Rs. [2500] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.] and with the sanction of the Commissioner in other cases.
