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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(1) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(1)Where any tenements are allotted on the basis of monthly tenancy or on the basis of sale by deferred payment, the Authorised Officer may, on an application made to him, permit exchange of tenements under the provisions of this Regulation.