Section 160 in Maharashtra Housing and Area Development Act, 1976
160. Advance loans by Authority.
- The Authority may advance loans for the purposes of [purchase of any land developed by the Authority, or of purchase, on such terms as the Authority may, with the approval of the State Government, determine, of any building or tenement therein constructed by the Authority, or of construction of houses on land developed by the Authority, or of improvement, renovation or carrying out any extension to any house or but constructed on any Authority premises] [This portion was substituted for the words 'construction of houses on lands developed by it' by Maharashtra 4 of 1985, Section 4(a).] to, -(i)Co-operative societies;(ii)societies registered under the Societies Registration Act, 1860;(iii)public trusts registered under the Bombay Public Trusts Act, 1950;(iv)local authorities;(v)companies or occupiers of factories registered under any law for the time being in force, for housing the employees of the company or workers of [factories; or] [These words were substituted for the words, 'the factories', by Maharashtra 4 of 1985, Section 4(b).](vi)[ any individual.] [Clause (vi) was added, by Maharashtra 4 of 1985, Section 4(c).]
