Section 15 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
15. [ Disposal of amenity tenements. [Substituted by G.N. of 18.11.1982.]
(1)Tenements in building constructed by the Authority exclusively for providing amenities, such as school, post office, Police station, hospital, shop and such like purpose for the benefit primarily of residents of a housing colony and the tenements reserved for providing such amenities in commercial centres shall be disposed of by the Authority by out-right sale.(2)Tenements reserved for providing amenities of the type referred to in sub-rule (1) of this rule in buildings constructed by the Authority for residential purposes shall be disposed of by it either by lease or by out-right sale.(3)Where the amenity tenements are proposed to be disposed of by the Authority on out-right sale as provided in sub-rule (1) or sub-rule (2) of this rule, the purchases price therefore shall be;-(a)in the case of tenements providing public or essential services such as school, post office, police station, hospital and such other like noncommercial purpose, as may, having regard to its general pricing policy, be determined by the Authority; and(b)in the case of tenements providing amenities of a commercial nature, as may be determined by the Authority on the basis of tenders invited for the purpose.(4)Where the purchaser of an amenity tenement is Government, a local authority, or a public sector undertaking the Authority may, if it considers so necessary, allow the purchase price to be paid in more than one instalment, subject to such terms and conditions as may be deemed fit by it in that behalf.(5)(a)When amenity tenements are proposed to be disposed of by the Authority by lease, the premium to be charged therefore shall-(i)in the case of tenements providing public or essential services of the type referred to in clause (a) of sub-rule (3) of this rule, be worked out in the manner provided in sub-rule (3) of rule 5 of these rules; and(ii)in the case of tenements providing amenities of a commercial nature, be determined on the basis of tenders invited for the purpose;(b)The lease rent to be charged in such case shall be at a rate to be decided by the Authority.(6)The procedure prescribed for the disposal of commercial tenements shall apply, mutatis mutandis, when the amenity tenements are proposed to be disposed of or the premium in respect of which is proposed to be determined on the basis of invitation of tenders.] [Substituted by G.N. of 18.11.1982.]
