Section 29 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
29. Grant of land to backward class persons and landless agricultural labourers.
(1)Building sites (of such size as the State Government may order from time to time determine) may, on receipt of an application made in that behalf, be granted by the Collector to persons belonging to Nomadic Tribes, Vimukta Jatis and backward classes and landless agricultural labourers for whom special schemes for their re-settlement are undertaken by Government, in occupancy rights under section 20 read with section 31.(2)Such grant may be made on inalienable and impartible tenure free of occupancy price, if the occupancy price of the building sites does not exceed Rs. [2500] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.] and with the sanction of the Commissioner in other cases.
