Section 28(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(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.
