Section 35(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Subject to the general or special orders of the State Government leases granted under sub-rule (1) or under the provisions of any law relating to land revenue in force immediately before the commencement of the Code may be renewed by the Collector:-(a)[ when the market value of the land does not exceed Rs. [1,25,000;] [Existing clause (a) shall be re-lettered as clause (b) and clause (a) was inserted, G.N. L.N.D. 1083/16097/CR-9/J-1, dated 11.10.2000, section 10(b)(i).](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.](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).]
