Section 7 in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
7. Disposal of land by offers to Government, local authority of public sector undertaking.
- Where the authority determines to dispose of any land by making offers, to the Government, local authority, public sector undertaking, public charitable trust or society registered under the Societies Registration Act, 1860 (XXI of 1860) such offers shall be made by the Chief Executive Officer in such form as may be determined by the Authority incorporating the terms and conditions of offers determined.
