Section 25(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Where the Collector for any special reasons to be recorded in writing proposes so to do he may, after consultation with the officer-in-charge, Town Planning and Valuation Department, and with the previous approval of the Commissioner, dispose of any plot in area for which no layout has been prepared.B. Grant of land for residential use
