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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981

(1)Tenements in building constructed by the Authority exclusively for providing amenities, such as school, post office, Police station, hospital, shop and such like purpose for the benefit primarily of residents of a housing colony and the tenements reserved for providing such amenities in commercial centres shall be disposed of by the Authority by out-right sale.