Section 8A in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
8A. [ Procedure for disposal of vacant land or plot under clause (iii) of regulation 3. [Regulation 8-A was inserted by G. N. of 2.1.1984.]
(a)Where the Authority determines to dispose of any vacant lands or plots intended, to be used for residential purposes by inviting applications by public advertisement on the basis of pre-determined premium or other considerations or both, the procedure prescribed in the succeeding clauses of this regulation shall be followed.(b)The Chief Officer shall display a notice on the Board of his office inviting applications from individuals or housing societies or proposed housing societies consisting of members belonging to specified category or categories for allotment of vacant lands or plots for construction of residential houses.(c)The notice shall specify such details of the vacant lands or plots the class of persons or categories of societies which, may be eligible for allotment, the minimum or maximum number of plots that would be allotted to each housing society, the reservations for different categories of persons or societies, the preference, if any, to be given to any class of persons or societies in the matter of allotment of vacant lands or plots, the manner of allotment, the amount of deposit or earnest money or both to be paid, the circumstances in which the amount of deposit or earnest money or any portion thereof may be retained by the Board towards administrative expenses and such other terms and conditions of allotment as may be decided by the Chief Officer.(d)[ Subject to the other provisions of these Regulations, the provisions of Parts III, IV and VI of the Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981 relating to allotment of tenements and matters incidental thereto, shall apply mutatis mutandis to the allotment of vacant lands or plots intended to be used for residential purposes and the matters incidental thereto and for the purpose references in the said Regulation to the display of notice under Regulation 7, housing schemes, tenements or buildings or group of buildings and Form I, shall be construed as references to the display of notice under clause (b) of Regulation 8A of these Regulations, vacant lands and plots disposal scheme, vacant lands or plots and Form of these Regulations respectively.]]
