Section 2(k) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
(k)"Planning Authority" means, in relation to Municipal areas, the Municipal Corporation or the Municipal Council, as the case may be;(kk)[ "Plot" means a demarcated place of vacant land in an approved layout of an area development scheme in an urban area prepared by the Board and approved by the Planning Authority and includes a developed plot with or without plinth area having all or any of the infrastructural facilities such as common roads, electricity, water supply, drainage, provided by the board] [Inserted by G.N. of 17.12.1983.];
