Section 6(3) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(3)[ Notwithstanding anything contained in these Regulations the entire building in a scheme may be allotted on the basis of outright sale to the Government or to any Corporation owner or controlled by the State or to any local authority for purposes of residential use :Provided that, the allotment may be made after meeting the demand of persons who have applied in response to the advertisement if the scheme is already advertised.
