Section 35(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(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.
