Section 35(2)(a) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(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).]