Section 9(3) in The Maharashtra Housing and Area Development Authority Employees Gratuity Regulations, 1985
(3)Where an employee, who has no family, acquires a family subsequently or where a nominee predeceases an employee, the nomination filed by the employee under clause (1) shall forthwith become invalid and cease to be in operation and the employee shall thereupon send a fresh nomination in Form 'B' in triplicate.
