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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Maharashtra - Subsection

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

(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.]