Section 4 in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
4. Classification of persons in Income Groups.
(a)The Authority shall from time to time fix levels of income on the basis of which a person can be classified in one of the following groups:-(i)Economically Weaker Group,(ii)Low Income Group,(iii)Middle Income Group,(iv)High Income Group.(b)[ The Authority shall determine from time to time the rates of premium and rent for the disposal of land or plot under clause (iii) regulation 3 and dispose of, only in accordance with clause (iii) of regulation 3, land or plot, proposed for residential use for the groups mentioned in sub-clauses (i), (ii) and (iii) of clause (a) of regulation 4.] [Inserted by G. N. of 8.3.1984.]
