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

State of Maharashtra - Subsection

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

(c)With the sanction of the State Government in respect of lands in the Bombay Suburban District and elsewhere where the market value of the leased land exceeds [Rs. 2,50,000] [These words were substituted for the words 'rupees twenty five thousand', G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000, section 10(b)(iii).]