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State of Maharashtra - Section

Section 16 in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

16. Disposal of certain plots under directive from Government.

- Notwithstanding anything contained in these Regulations, the plots reserved for amenities or for purely commercial purposes in any layout prepared by the Authority in a land situate in any of the nine Urban Agglomerations, namely, Greater Bombay, Thane, Ulhasnagar, Pune, Kolhapur, Sangli-Miraj, Solapur, Nashik and Nagpur shall be disposed of in accordance with the directions of the State Government. Similarly, the disposal of not more than two per cent, of the plots reserved for residential use, and to be allotted to individuals, [or to the co-operative housing societies, whether proposed or registered] [These words were inserted by G.N. dated 9.4.1990.] located in such layouts as aforesaid shall also be done in accordance with the directions of the State Government :[Provided that, from out of the plots (other than the 2 per cent, plots as aforesaid) reserved for residential use and have not been disposed of, the Authority shall allot or dispose of any of the plots in accordance with the directions of the State Government.] [Proviso was inserted by G.N. dated 9.4.1990.]Maharashtra Housing and Area Development AuthorityForm 'A'(Please See Regulation No. 6)Please affix passport sizephotograph here (in case ofindividuals only).Instructions -
(a)Strike out whichever is not applicable.
(b)All additions and alterations in this form should be initialled by the applicant.
(c)Where necessary, information may be furnished on separate sheets which should be signed.
Form of Application/Tender for Allotment(Vide Regulation No. 6)
1. Applicant's full name …........... …........... …...........
  (Use BLOCK letters) (Surname) (First) (Middle)
2. Applicant's present address…...................................... Applicant's permanentaddress…..........................................
3. Applicant's date and place of birth (Date) (Place) (State)
4. In case of offer for residential plots...............................Family members (If the applicant is an individual).
Sr. No. Name Relationship with the applicant Earning/Not earning Place of work Total monthly household income
1 2 3 4 5 6
(i) …. …. …. …. ….
(ii) …. …. …. …. ….
(iii) …. …. …. …. ….
(iv) …. …. …. …. ….
List of present members if the applicant is a co-operative housing society.The list of members of a co-operative housing society in the following Form is enclosed herewith :-
Sr. No. Name of the Member Present Address Occupation Place of service Total monthly household income
1 2 3 4 5 6
1.          
2.          
3.          
4.          
(In case of Government Department, local authority or public sector undertaking)
Number of the Department Number of Employees Reasons for providing them accommodation on thisplot
1.2.    
The nature of intended user ...................................."Family" in relation to a' person means the individual, the spouse of such individual and their unmarried minor children.Explanation. - "Minor child" means a person who has not completed his or her age of 18 years.
5. Statement of offer -   Surname First name Middle name
  I/We, Shri/Smt.son/daughter/wife of (a) .......................... .......................... ..........................
  son/daughter/wife of (b) .......................... .......................... ..........................
  son/daughter/wife of (c) .......................... .......................... ..........................
Authorised Representative/Partner /Trustee/Managing Director/Constituted Attorney of :(Full Name)..........................................
(Designation)(Name of the Department)
(In case of Government Department)Address (Present) ..............................Address (Permanent) .....................................................desire and hereby make an offer for allotment on 30 years' lease of ............... plot of................ sq. metres area (Indicate user of the plot-residential/commercial, etc.)(containing maximum permissible floor space of.......................sq. m.) bearing Plot No.................Sector No. ................. as described in the layout of the and further offer to pay an amount of Rs.............(in words and figures) by way of premium payable for the said plot.