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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(4) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(4)On allotment of a tenement, in a transit camp, every allottee shall, be subject to the provisions of Chapter VIII, and before occupying the tenement allotted to him shall execute an agreement in Form IX on an appropriate stamp paper at his cost.