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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Maharashtra - Subsection

Section 8B(1) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(1)An application for allotment of a vacant land or plot or a group of vacant lands or plots for housing societies may be made by the Chief Promoter of a proposed society formed by persons belonging to a category or categories specified in the notice displayed under clause (b) of Regulation 8 A.