Section 17 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
17. Regulations to be made by Authority.
- The Authority may with the previous sanction of the State Government, make such supplemental regulations, not inconsistent with the provisions of the Act or these rules, as are considered necessary by it for the proper implementation of these rules, and especially for -(1)Matters in respect of which the foregoing provisions of these rules require the Authority to make regulations;(2)Housing Schemes;(3)All matters pertaining to allotment of tenements, formation of Co-operative Societies, Companies or Association of apartment owners formed by the occupants of the Authority's tenements;(4)Transfer of tenancies.
