Section 7(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Land may be leased at a nominal rent of one rupee (Re. 1) a year for play-grounds or other recreational purposes to educational institutions or local authorities or for gymnasium recognised by Government for a term 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 Commissioner, when the revenue-free value of the land exceeds Rs. [1,25,000] [Substituted by G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000.] 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.].
