Section 8F(2) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(2)If the land acquired by the State Government for implementation of any of its schemes includes any plots of lands the layouts in respect of which have been approved by the concerned planning authority, the Authority may dispose of such plots to the plot holders thereof by grant of a lease on nominal rent and subject to the conditions specified in the provisos to clause (1) of this regulation.
