Section 35(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Notwithstanding anything contained in the foregoing rules, unoccupied land may be disposed of by the Collector [x x x] [The words 'with the sanction of the State Government' were deleted by G.N. R. & F.D. No. LND 1083/16097/CR 9/J-1, dated 15.1.1994 (M.G.G., part IV-B, page 246).] in lease-hold rights under Section 33 for any non-agricultural purpose for such period not exceeding 99 years on such other terms and conditions including condition regarding renewal as may be annexed to the lease, [if the market value of such land does not exceed Rs. [50,000] [This portion was added by G.N. R. & F.D. No. LND 1083/16097/CR 9/J-1, dated 15.1.1994 (M.G.G., part IV-B, page 246).] and with the sanction of the Commissioner, if it exceeds Rs. 10,000 but does 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 State Government, in other cases.]
