Section 13(3) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
(3)[ In respect of every group of tenements or plots of vacant land in a lay out to be disposed off for the commercial use, the Authority shall reserve 20 per cent tenements or plots for the persons specified in categories (1), (1-a), (1-b) and (1-c) of sub-rule (1) in the percentage shown against them and the same shall be disposed off by inviting tenders from the categories of the said person :Provided that, if sufficient number of applications are not received from the persons belonging to any of the categories, the same may, subject to approval of Government, be released for allotment for the person belonging to the general category.] [Added by G.N. of 3.4.2002.]
