Section 43(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)The collector shall, before granting the land to the encroacher under this rule, obtain the sanction of the Commissioner in cases where the market value of the land encroached upon as determined in accordance with the factors specified in sub-rule (3) of Rule 26, exceeds five thousand rupees but does not exceed ten thousand rupees.
