Section 21B in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
21B. Allotment on basis of outright sale.
(1)The commercial tenement shall be allotted on the basis of outright sale.(2)On payment of the whole of the amount of sale price and all other dues, if any, by all the allottees in building or a group of buildings in a Commercial Centre the building or the group of buildings shall be conveyed by the Authority to the co-operative society, the company or the Association, as the case may be, formed by the allottees thereof under a duly executed sale deed and the land beneath appurtenant thereto shall be given to such co-operative society, company or Association, as the case may be, on lease in accordance with the provisions of the Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981, and subject to the terms and conditions specified in such a lease deed.(3)Until the building is so conveyed to a co-operative society or a company or an Association and the land underneath and appurtenant thereto is leased to it the same shall continue to be a "authority premises" and the provisions of the Act and the Rules and Regulations made thereunder shall Continue to apply in respect of all matters regulated by them.
