Section 24 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
24. Reserved building plots and their disposal.
- The Collector shall with the approval of the Commissioner, prepare a list of building plots in unoccupied lands in his district which in his opinion are likely to be valuable by reason of their proximity to a railway station, market or for any likely reason or which in any scheme of development have been set aside as specially valuable or which may be required for any Government or public purpose or any purpose which in the opinion of the State Government is a special purpose, such list shall be called the list of Reserved Building Plots.(2)The Collector may with the approval of the Commissioner, alter such list, according as the changing circumstances of any area in his jurisdiction may demand.(3)Disposal of building plots in the list of Reserved Building Plots shall be subject to the previous sanction of the State Government upon such forms and conditions as may be determined in such case by the State Government.
