Section 37 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
37. Disposal of small strips of land.
- When any small strip of land cessing in the State Government adjacent to an occupied unalienated site cannot reasonably be disposed of as a separate site, the Collector may notwithstanding anything to the contrary contained in any of these rules, grant such strip to the holder of such site on the same tenure on which he holds that site, if he agrees to pay-(a)assessment or rent, as the case may be for such strip of land at the same rate, if any, at which he pays assessment or rent for such site, and(b)such price or premium as the Collector deems adequate having regard to the situation of such strip and any other advantages which are likely to accrue to the holder on account of its grant to him.
