Section 45 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
45. Grant of land encroachment upon by backward classes for housing.
- Unoccupied land situated in non-urban areas unauthorisedly occupied for housing purposes by persons belonging to the backward class either individually or in groups, may be grantee free of cost and assessment by the Collector to the persons so occupying such land after laying in out in suitable plots of such size as the State Government may from time to time by order prescribe howsoever, that each encroacher and his family shall not be allotted more than one plot.An agreement in Form XII appended to these rules shall be taken from each grantee.
