Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(8) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(8)Vidarbha Housing Board (allotment, management and sale of tenements) Regulations.][Form I] [Form I was substituted by G. N. of 15.6.1989.][See Regulation 9(1)]Maharashtra Housing and Area Development AuthorityApplication for residential accommodation under ........................ Income Group Housing Scheme at ................In the reservation category of ............. I, the undersigned, apply for a tenement in the ................ Income Group Housing Scheme atMy particulars are as follows:-
1. Personal name. Father's/Husband's personal name. Surname if any.
2. Age in completed years.
3. Present address :
4. Occupation : Agriculture.Business.Service.
5. Details about present accommodation :
  (i) Whether rental or on ownership basis.
  (ii) In whose name the tenancy or ownership stands.
5A. Whether the application and/or his/her spouse owns a house ora flat or a residential plot of land, or holds on a hire-purchasebasis or outright sale basis or a rental basis from theMaharashtra Housing and Area Development Authority a house oraflat or a residential plot of land in his or her name, as thecase may be, in the Municipal area in which the tenementsnotified for allotment are situated? if so, give details of suchhouse or flat.
6. Details about agriculture. Survey No.  
    Area Village
    Taluka District
  (a) as owner :
  (b) as tenant :
7. Details about business : Nature of Business. Name and address of the establishments.
8. Details about service : Name and address of the employer.
9. Average monthly income of applicant[during previous 12months.] [These words were substituted for the words 'during the previous 36 months' by G. N. of 25.4.1990.] Rs.
10. Average monthly income of the applicant's spouse.  
10A. Total of 9 and 10. Rs.
11. Whether the applicant has intention to reside in the tenementitself.  
12. Whether the applicant has intention to settle at the placewhere the tenement is purchased.  
13. How long has the applicant been staying in Maharashtra.  
14. Whether applicant or his/her spouse has applied in any otherscheme? If so, give details.  
I hereby declare that the information given by me in this application is true and correct. I acknowledge that if the information is noticed to be false, it would result in cancellation of my application, cancellation of allotment of tenement, if any, made in my favour, and legal action for making a false declaration.I agree to abide by the provisions of the Maharashtra Housing and Area Development Act, 1976 and the Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981, and shall execute all such agreements and instruments in relation to the tenement which may require me to do so.I enclose herewith the certified true copies of the following documents, and I agree to produce the original when I am required to do so before making the first payment:-
(i)Income certificate issued by Collector/Tahsildar (for agriculturists), or
The latest assessment order of the Income Tax authorities in respect of the business conducted by me (For Assessee).
(iii)The salary certificates issued by the employer, or
Affidavit in support of income -
(a)for myself.
(b)of my spouse.
(ii)[document] [These words were substituted for the words 'Certificate by the authority' by G. N. of 25.4.1990.], as prescribed in the Notice inviting applications for this housing scheme under Regulation 7(1), in respect of stay in Maharashtra.
(iii)My School Leaving or Birth Certificate or a Certificate issued by a Civil Surgeon as regards my age.
(iv)Affidavit declaring that I or my spouse or my minor Child/children do not own or hold on a hire-purchase basis or on an out-right sale basis or on a rental basis from the Maharashtra Housing and Area Development Authority a house or a flat or a residential plot of land within the municipal limit of.
(v)Certificate in support of my claim for including me in the Category indicated at the top of the application from the authorities prescribed in the Notice issued under Regulation 7(1) in respect of this housing scheme.
(vi)Pay-in-slip issued by the Bank towards earnest money.
Place ......................................Date ............Signature.Form II[See Regulation 17(1)]No.Office of the ................................Housing and Area DevelopmentBoard ...........................................Dated ...........................................ToShri/Smt.Subject :- Officer of allotment of a tenement under .......... at.........Reference :- Your application No. .............. letter No. ...................Sir/Madam,You have been held eligible for allotment of a tenement under ............. at .................. The allotment will be subject to the terms and conditions as set out in the appendix to this letter. You are therefore, requested to -
(a)communicate the acceptance of this offer in the form of the "Acceptance letter" enclosed;
(b)execute an affidavit on a non-judicial stamp paper, in the form enclosed; and
(c)Pay a sum of Rs.............. (Rupees only) in cash or by a Demand Draft in favour of;
(d)Furnish your passport size photograph in duplicate and one copy each of the family members whose names are included in the Schedule to the application.
The acceptance letter, the affidavit and requisite copy of the receipt in respect of the above payment should be tendered in this office, on or before ........., failing which this offer will stand cancelled and the earnest money paid by you may be forfeited and appropriated in whole or in part towards administrative expenses.