Section 33(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)The leasehold rights under this rule may be disposed of to a bona fide manufacturer of salt, but other things being equal, preference in the disposal shall be given to a cooperative society as against an individual, provided that, the society satisfy the Collector that it is technically capable of manufacturing salt, and that it has adequate financial capacity for the maximum utilisation of the salt land within a reasonable period.
