Section 6(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(2)[ The allottees of tenement shall held the tenements as Authority premises until the said tenement, after the payment of all the dues of whatever nature is made to the Authority, are duly conveyed to a Cooperative Housing Society or to a Company or to Association.] [Clause (3) of principal regulation was re-numbered as clause (2) by G.N. of 9.7.1992.]
