Section 24 in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
24. Transfer of Tenements.
- If any allottee dies, or, in the course of his sendee or employment, is transferred, or secures or intends to secure another accommodation or leaves the place within the jurisdiction of the local authority in which the tenement is located for reasons not known to him or anticipated by him [prior to the allotment of the tenement or desires to transfer the tenement to any member of his family,] [These words were substituted for the words 'prior to the allotment' by G. N. of 15.6.1989.] his tenement during the currency of the tenancy under Regulation 20, may be permitted by the Chief Officer to be transferred in the name of any other member of his family :Provided that, such member [* * *] [The words 'is eligible for allotment of the tenement under the scheme and' were deleted by G. N. of 20.11.1982.] undertakes to abide by the provisions of these Regulations.
