Section 30 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
30. Grant of plots in new village sites.
(1)Where the entire village site or a portion thereof is for any reason determined to be abandoned (herein called the old site), the Collector shall in consultation with the village panchayat, select, suitable Government land for the location of new village site (herein called the new site).(2)The new site shall be laid out in suitable plots in the manner provided in Rule 24 making adequate provision for roads, wells, schools and other public purpose.(3)Every occupant in the old site may be allotted a plot in the new site in accordance with the following conditions, namely;(a)The occupant shall surrender his plot site to the State Government.(b)The occupant shall be allotted a plot in the new site equal in area of the plot which he surrenders to the State Government, provided that where the plot surrendered is less than the minimum standard area fixed under sub-rule (2) he shall be allotted a plot of the minimum standard area.(c)No occupancy price shall be charged where the plot allotted in the new site is equal in area of the surrendered plot. Where the area of the plot allotted in the new site is more than the area of the plot surrendered the allottee shall pay shall pay occupancy price of the additional area at the market rate determined by the Collector.(d)The occupant shall hold the plot in the new site on the same terms and with the same rights and subject to the same liabilities as apply to the tenure of the plot held by him in the old site.(4)The provisions of sub-rule (2) and sub-rule (3) shall also apply in relation to any land that may be acquired for the purpose by Government under the Land Acquisition Act, 1894, due to non-availability of any suitable Government Land.(5)An agreement in Form V shall be taken from each occupant before he is put in possession of the plot in the new site.C. Grant of land for industrial and commercial purpose
