Section 26(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Where a building site is to be disposed of without auction under sub-rule (1), the Collector shall dispose of the site in occupancy right under Section 20 read with Section31 on inalienable tenure [If the occupancy price determined under sub-rule (3) does not exceed Rs. 25,000] [Portion beginning with the words 'with the sanction of the Commissioner, if the occupancy price determined under sub-rule (3) does not exceed Rs. 10,000 and with the sanction of the State Government' These portion substituted by GN. R&FD. No. LND 1083/16097/CR-9/J. 1, dated 15.1.1994.] and [If the occupancy price determined under sub-rule (3) does not exceed Rs. 1,00,000 and with the sanction of the Commissioner if the occupancy price exceeds Rs. 1,00,000 but does not exceeds Rs. 2,50,000 and with the sanction of the State Government, in other cases.] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.]
