Section 43A in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
43A. [ Government's Power to frame scheme for regularization of encroachment. [Inserted by Notification No. Jamin-2018/C.R. 28/J-1, (w.e.f. 15.5.1971).]
- Subject to the provisions of proviso to section 51 of the Code, notwithstanding anything contained in these rules, the Government may frame scheme for the whole State or a specific part of the State, by general or special order for regularization of encroachment on Government lands for residential purposes on such terms and subject to such conditions as may be specified in such scheme. Such scheme may inter-alia provide for the eligibility criteria, the terms of regularization and the Authority competent for such regularization, etc.]
