Section 5A in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
5A. [ Transfer of land not required for purpose of authority, to original owner. [Inserted by G.N. of 15.4.1986.]
- Notwithstanding anything contained in rule 5 or any other rule of these rules, the authority may, with the previous sanction of the State Government, and on such terms and conditions as it may deem fit, transfer by conveyance land or any part thereof acquired by the State Government under section 41 of the Act and made available to it under Sub-section (3) of section 42 thereof, to the original owner of the land, if such land or any part thereof is not required by the authority for the purpose of the execution of any of its schemes.]
