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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(d) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(d)"Form" means Form appended to these Regulations;
(da)[ "housing society" means a co-operative housing society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961); [Clauses (da) & (db) were inserted by G. N. of 2.1.1984.]
(db)"income" in relation to an applicant or allottee means the total average monthly income regularly derived by the applicant or allottee and his or her spouse from any occupation, trade, business, employment or any calling or source constituting normal means of livelihood on the date on which an application for a plot is submitted to the Authority, Board or officer specified in that behalf or any other date specified by the Board for the purpose but does not include income which is intended to reimburse any specific service, such as, conveyance allowance, house rent allowance, travelling allowance and such other allowances;]