Section 1 in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
1. Short title, commencement and application.
(1)These Regulations may called the Maharashtra Housing and Area Development (Disposal of Land) Regulations, 1982.(2)They shall come into force on the date of their publication in the Maharashtra Government Gazette.(3)They shall apply to the disposal by the Authority of any land vested in it by Government or acquired by it under the provisions of Chapter V of the Maharashtra Housing and Area Development Act, 1976 (Maharashtra XXVIII of 1977), or under any other law for the time being in force, except to the disposal of tenements.
