Section 27 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
27. Grant of land housing schemes .
- Building plots may be granted by the State Government for various housing schemes undertaken by any housing board, local authority or cooperative housing society constituted under any law for the time being in force, in occupancy rights under Section 40 on inalienable and impartible tenure on payment of such concessional occupancy price as the State Government may, from time to time fix, regard being had to the nature of the scheme, and in the case of a cooperative housing society, to the income o the members, thereof, such income being ascertained after making such inquiries as the State Government may think fit to make in this behalf:Provided that, any land being land situated outside the limits of the Bombay Suburban District, in the cities of Nagpur, Aurangabad and Poona and any town having a population on one lakh or more, may be granted by the Collector under Section 20 read with Section 31 to any cooperative housing society if the occupancy price of such land determined under sub-rule(3) of Rule 26 does not exceed Rs. [2,50,000] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.], and with the sanction of the Commissioner if the occupancy price so determined, exceeds Rs. [2,50,000] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.] but does not exceeds Rs. [6,25,000] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.].
