Section 35 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
35. Long term leases for non-agricultural purposes and renewal thereof.
(1)Notwithstanding anything contained in the foregoing rules, unoccupied land may be disposed of by the Collector [x x x] [The words 'with the sanction of the State Government' were deleted by G.N. R. & F.D. No. LND 1083/16097/CR 9/J-1, dated 15.1.1994 (M.G.G., part IV-B, page 246).] in lease-hold rights under Section 33 for any non-agricultural purpose for such period not exceeding 99 years on such other terms and conditions including condition regarding renewal as may be annexed to the lease, [if the market value of such land does not exceed Rs. [50,000] [This portion was added by G.N. R. & F.D. No. LND 1083/16097/CR 9/J-1, dated 15.1.1994 (M.G.G., part IV-B, page 246).] and with the sanction of the Commissioner, if it exceeds Rs. 10,000 but does not exceed Rs. [1,25,000] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.] and with the sanction of the State Government, in other cases.](2)Subject to the general or special orders 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 may be renewed by the Collector:-(a)[ when the market value of the land does not exceed Rs. [1,25,000;] [Existing clause (a) shall be re-lettered as clause (b) and clause (a) was inserted, G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000, section 10(b)(i).](b)with the sanction of the Commissioner where the market value of the leased land [exceeds Rs. [1,25,000] [These words were substituted for the words 'does not exceed rupees twenty five thousand', G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000, section 11(b)(ii).], but does not exceed Rs. [3,75,000] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.](c)With the sanction of the State Government in respect of lands in the Bombay Suburban District and elsewhere where the market value of the leased land exceeds [Rs. 2,50,000] [These words were substituted for the words 'rupees twenty five thousand', G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000, section 10(b)(iii).](3)for the purpose of determining the market value of the land for fixing the revised rent at the time of renewal of the lease, the Collector shall take into consideration the factors specified in sub-rule(3) of Rule 26, and where the market value exceeds rupees ten thousand, shall consult the Director of Town Planning, State of Maharashtra or an officer appointed by him in this behalf.
