Section 22A(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Marshy lands on the sea coast and on the shores of creeks available in any village may be granted by the State Government on lease for a period of thirty years, to,-(i)individuals Fishermen's Co-operative Societies, and other societies; and(ii)small or big entrepreneurs in the ratio of60 : 40, respectively. The area of the land to be leased to the different categories mentioned above shall be as follows :-(a)upto 5 hectares of lands each to individuals belonging to fishermen community people affected by Kokan Railway Project and other projects;(b)upto 30 hectares of land each to fishermen's co-operative societies, other societies, companies and entrepreneurs :Provided that, for a joint project additional five hectares of land may be allotted, depending upto the merits of the case.
