Section 31(5) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(5)Notwithstanding anything contained in sub-rule(1) and subject to the provisions of rule 50, building sites may be granted in favour of Government Undertakings, Government Authorities, Local Bodies and such other institutions as the State Government may direct by general or special orders in this, behalf, by the Collector, in areas other than the Municipal Corporation areas and Metropolitan Region areas if the occupancy price does not exceed Rs. [25,000] and, with the sanction of the Commissions, if the occupancy price exceeds Rs. [25,000] [Substituted by G.N. No. LND. 1083/16097/CR-9/J-1, dated 11.10.2000.] but does not exceed Rs. 1,25,000 and, in other cases with the sanction of the State Government:Provided that, in case of the areas falling within the purview of any Municipal Corporation or within any Metropolitan Region, the land shall be granted to such agencies only with the prior approval of the State Government.Explanation. - For the purposes of this rule unearned income means an amount equal to the difference between the price realised by way of sale and the occupancy price paid to Government at the time of the grant or as the case may be, the price at which the land was purchased immediately before such sale.]
