Section 44 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
44. Permission for continuing certain encroachment on no claim basis.
- Encroachment of Government land in the nature of cess-pools and chabutras, takhatas, steps and like structures of small dimensions (being cess-pools and structures which do not cause public inconvenience) or overhanging balconies, roofs and other aerial projections (being projections which do not involve physical appropriation of site, cause no public inconvenience, do not interfere with the future development of the site and are otherwise not objectionable) may be permitted to be continued by the Collector on the encroacher executing a no-claim agreement in Form XVI of Form XVII as the case may be, on payment of a licence fee equal to double the annual letting value of the land current in the locality from the date of the encroachment.
