Section 8A(d) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(d)[ Subject to the other provisions of these Regulations, the provisions of Parts III, IV and VI of the Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981 relating to allotment of tenements and matters incidental thereto, shall apply mutatis mutandis to the allotment of vacant lands or plots intended to be used for residential purposes and the matters incidental thereto and for the purpose references in the said Regulation to the display of notice under Regulation 7, housing schemes, tenements or buildings or group of buildings and Form I, shall be construed as references to the display of notice under clause (b) of Regulation 8A of these Regulations, vacant lands and plots disposal scheme, vacant lands or plots and Form of these Regulations respectively.]]
