Section 92(2) in Maharashtra Housing and Area Development Act, 1976
(2)in preparing the plans and estimates of the building to be reconstructed, it shall be the duty of the Board to see that all the occupiers in the building proposed to be demolished shall, as far as practicable, be provided in the reconstructed building accommodation with a floor area equivalent to their floor area in the old building [***] [The Portion but in no case exceeding sixty-eight square metres for any occupier of residential tenement on such terms and conditions as the Board may determine deleted by Maharashtra 16 of 1998, Section 5 (a), (w.e.f. 15-51998).][Provided that, in the case of an occupier of a residential tenement the floor area of the accommodation in the reconstructed building, shall not be less than the 20.90 square metres and more than the 70 square metres.] [This proviso was inserted by Maharashtra 16 of 1998, Section 5(b), (w.e.f 15-5-1998).]
