Section 2B in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
2B. Reservation of vacant lands or plots.
- Subject to the provisions of these Regulations there shall be reserved by the Chief Officer in every scheme of disposal of vacant lands or plots intended to be used for residential purposes vacant lands or plots for categories of persons as specified in rule 13 of the rules in the percentages shown against them in the said rule.]
