Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(2)After determination of the eligibility as provided in clause (1), the Chief Officer shall or any other officer nominated by the Chief Officer for the purpose shall proceed with the allotment of tenements being offered as provided in Regulation 17, out of the successful list and the waiting list.