Section 3(iv) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(iv)the direction of the [Chief Executive Officer] [Inserted by G. N. of 2.1.1984.] in respect of making or accepting offers from such industrial units recommended by an ad-hoc Committee consisting of representatives of the Authority, Maharashtra State Industrial and Investment Corporation, Maharashtra State Financial Corporation, and the concerned regional Development Corporation, for construction of residential quarters for such industrial unit staff; [or [Inserted by G. N. of 8.3.1984.]
