Section 28(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(3)A serving member of the armed forces or an ex-servicemen (or if he is dead or is unable to write for any reason, then his wife, major son, father, mother or brother in an undivided family), [and person with disability] [Inserted by JAMIN 1098/151524/CR-75/J-1 dated 7.1.2008, M.G.G., part IV-B, page 34 rule 3.] may make an application for grant of land for residential use to the Collector. Such application shall be made through the Chairman, District Sailors, Soldiers and Airmen's Board.
