Section 28 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
28. Grant of land to freedom fighters, members of armed forces, goldsmiths [person with disability] [Inserted by JAMIN 1098/151524/CR-75/J-1 dated 7.1.2008, M.G.G., part IV-B, page 34 rule 3.] and Government servants.
(1)Subject to the provisions of this rule, building sites of suitable sizes may, on receipt of an application in that behalf, granted for residential use by the Collector, with the previous sanction of the State Government to freedom fighters, serving members of the armed forces and ex-servicemen who are ordinarily residents in the State for not less than fifteen years immediately before the commencement of the Gold Control Order made under the Defence of India Act, 1962 and to Government servants of the State Government, without auction in occupancy rights under section 20 read with section 31.(2)Such grant may be made on inalienable tenure on payment of occupancy price which may be determined having regard to the factors specified in sub-rule (3) of rule 26, if the Collector, after necessary inquiries, is satisfied that these persons do not own any building, plot or a building either in their own name or any member of their family any where in any urban area of the State or outside to State.(3)A serving member of the armed forces or an ex-servicemen (or if he is dead or is unable to write for any reason, then his wife, major son, father, mother or brother in an undivided family), [and person with disability] [Inserted by JAMIN 1098/151524/CR-75/J-1 dated 7.1.2008, M.G.G., part IV-B, page 34 rule 3.] may make an application for grant of land for residential use to the Collector. Such application shall be made through the Chairman, District Sailors, Soldiers and Airmen's Board.(4)Except with the previous permission of the State Government, not land shall be granted to any person who, on the 15th day of August, 1968-(a)having three or less than three children, has exceeded three after that date;(b)having more than three children, has exceeded that number after that date.
