Section 6(4) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(4)On such allotment under clause (4), the building together with the land underneath and appurtenant thereto shall vest in, and belong to, the Government or as the case may be, the Corporation, and shall be held by it on such conditions and restrictive covenants as may be specified by the Board in this behalf, regard being had to the common service and amenities, common areas and facilities available in relation to such building and the adjoining property of the authority, if any, including water tanks, water connections, electric installations and the like.] [Clause (4) and (5) of the principal regulation were re-numbered as (3) and (4) respectively by G.N. of 9.7.1992.]
