MAHARASHTRA LAND REVENUE (DISPOSAL OF GOVERNMENT LANDS) (AMENDMENT) RULES, 2019

PREAMBLE

In exercise of the powers conferred by sub-section (1) and clauses (iv),(x), (xiv), and (lxiii) of sub-section (2) of section 328 of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966) and all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules further to amend the Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971, the same having been previously published as required by sub-section (1) of section 329 of the said Code, namely:

Rule - 1.

These rules may be called the Maharashtra Land Revenue (Disposal of Government Lands) (Amendment) Rules, 2019.

Rule - 2.

In rule 7 of the Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971, after sub-rule (2), the following sub-rule shall be added, namely:

“(3) (a) Subject to the general or special order of the State Government, leases granted under sub-rule (1) or under the provisions of any law relating to land revenue in force immediately before the commencement of the code or otherwise, for the purpose of playground or gymnasium at a nominal annual lease rent of one rupee (Rs. 1) or at concessional rate, may be renewed by the Collector for a period of thirty years on the same terms and conditions specified in instrument of grant of lease, at annual lease rent of 0.1 per cent. of ten per cent. of market value of such land as per the current Annual Statement of Rates published under the provisions of the Maharashtra Stamp (Determination of True Market Value of Property) Rules, 1995:

Provided that, such leases within the area of Greater Mumbai shall not be renewed by the Collector without prior approval of the State Government:

Provided further that, where it is found that the lessee has committed breach of the terms and conditions of such lease, the concerned Collector shall not renew such lease without the prior approval of the State Government.

(b) On expiry of lease period, if the land leased out for playground or gymnasium under the provisions of these rules or otherwise, at a nominal annual lease rent of one rupee (Rs. 1) or at a concessional rate, is required by Government or any Government agency authorized by Government for any public purpose or public project then, such land may be resumed by the Collector and renewal of such lease shall not be binding upon the Collector or the State Government.