Section 36 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
36. Grant of land in hill stations for any non-agricultural purpose .
- In hill stations and such other localities as the State Government may be notification in the Official Gazette specify, land may be granted in leasehold rights under Section 38 by the Collector with the sanction of the State Government for the construction of a building on such terms and conditions as are considered desirable regarding the style of building the period for construction and the observance of municipal or sanitary regulations and such other conditions as the Collector with the previous sanction of the State Government may determine.E. Other Matters
