Section 32 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
32. Concessional grants to cooperative institutions.
(1)Building site may be granted [x x x] [These words 'by the State Government' were deleted by G.N.R. & F.D. No. LND. 1083/16097/CR9/J-1, dated 15.1.1994 (M.G.G., part IV-B, page 246).] on the recommendation of the Deputy Register of cooperative Societies, to cooperative Societies, (excluding cooperative housing societies and cooperative Central Banks) for the construction of office buildings, godowns, starting of factories for processing of agricultural produce and the like in occupancy rights under section 40, [by the Collector, if the occupancy price of the land does not exceed] [This portion was added, by G.N.R. & F.D. No. LND. 1083/16097/CR9/J-1, dated 15.1.1994 (M.G.G., part IV-B, page 246).] Rs. [1,00,000] [Substituted by G.N. LND. 1083/16097/CR9/J-1, dated 11.10.2000.] and, with the sanction of the Commissioner, if the occupancy price exceeds Rs. [1,00,000] [Substituted by G.N. LND. 1083/16097/CR9/J-1, dated 11.10.2000.] but does not exceeds Rs. [2,50,000 and, with the sanction of the State Government in other cases.] [Substituted by G.N. LND. 1083/16097/CR9/J-1, dated 11.10.2000.](2)Such grant may be made on inalienable and inalienable tenure and on payment of occupancy price equal to 50 per cent of the market value of the land prevalent on the date of the grant which may be determined having regard to the factors specified in sub-rule (3) of Rule 26.
