Section 8C in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
8C. [ Allottees to form co-operative societies for common service. [Regulations 8-C and 8-D were inserted by G. N. of 2.1.1984.]
- Unless otherwise specifically decided by the Authority, the individual allottees shall form a co-operative society for management of common services such as water supply, common roads, drainage, chowkidars, sweepers and the like provided for the vacant lands or the plots and the building constructed thereon within the period prescribed by the Board in that behalf.
