Section 22A(5) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(5)For the purposes of this rule, the Collector shall have the power (except in Mumbai Municipal limits and subject to Rule 50 of Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971) to grant lands to the extent of 20 hectares and the Commissioner shall have such powers to the extent of 50 hectares. Where the area of land exceeds 50 hectares, the sanction of the State Government shall be necessary.]
