Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 6 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

6. Power of collector to make revenue-free grants.

(1)Subject to the provision of this rule, land may be given by the Collector free of occupancy price and free of revenue, whether in perpetuity or for a term, for the purpose specified in column I of the Table below from which benefit is expected, upto the limits specified in column 2 thereof;[Table [No. LRF 1081/13017/2518/G-6, dated 5th April, 1983 (M.G.G. Part IV-B, p. 400).]
    Purpose Extent of estimated Revenue free value
By the Collector with the sanction of theCommissioner By the Collector
    1 2  
Powers under Rule of the Maharashtra Land Revenue Disposal ofGovernment Lands) Rules, 1971.   For site for the construction of -    
(i) School or Colleges,    
(ii) Hospitals    
(iii) Dispensaries and    
(iv) Other Public Works -    
(a) at the cost of the fund of any MunicipalCorporation, Municipal Council, Zilla Parishad or VillagePanchayat duly constituted under any law for the time being inforce. [6,25,000 [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.] 2,50,000]
(b) at the cost of a fund other than the fundspecified in clause (a); [3,75,000 [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.] 1,25,000]
(c) when used in connection with any scheme underthe Community Development and National Extension Service, LocalDevelopment Works Programme or any other similar developmentWorks [6,25,000 [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.] 2,50,000]
Power under Rule 7 of the Maharashtra Land Revenue (Disposalof Government Lands) Rules, 1971.   Lease of Government land for play grounds orother recreational purposes in favour of Education institutionsor local authorities and in favour of Gymnasium recognised byGovernment. 2,50,000 1,00,000]
Provided that land which in the opinion of Collector is in the neighbourhood of a railway station shall not be granted for dharamshalas under clause (b) in the table unless when erected they are to be in the charge of such Municipal Corporation, Municipal Council, Zilla Parishad or Village Panchayat:Provided further that, land shall not be granted under this rule for any purpose mentioned in Rule 7.
(2)Such grants shall ordinarily be made under a sanad in Form I.