Section 35A(3) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(3)The regularisation of such transfer as provided in Regulation 25A(1) above shall not be applicable to the encroachment committed by the rank outsiders i.e. without written consent of the original allottee of MHADA in respect of the tenements in a reconstructed building, including allotment of reconstructed tenements obtained by producing false documents and reconstructed tenements given as staff quarters.
