Section 12(2) in The Maharashtra Khar Lands Development Act, 1979
(2)Notwithstanding anything contained in such scheme, any land included in the scheme which was proposed to be benefited by rendering it cultivable due to implementation of the scheme may be used for non-agricultural purposes in accordance with the provisions of the Code, subject to such restrictions and conditions as the Collector may deem fit to impose:Provided that, no land in such scheme shall be permitted to be used for non-agricultural purpose, unless such land has been cultivated for a period of not less than five years immediately before the date of application for such use, and full amount (if any) due and payable to the State Government in respect of such land as the Collector may determine has been paid.
