Section 16B in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
16B. Special provisions for disposal of tenements in certain circumstances.
- If, after following the procedure prescribed in the foregoing rules or the Regulations made there under, it is found that there is no adequate response and demand for tenements in any particular scheme, such of the tenements as cannot be so disposed of may be disposed of in any other manner deemed fit by the Authority.]
