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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Maharashtra - Subsection

Section 8B(20) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(20)On the registration of a housing society, the Chief Officer shall formally allot the vacant land or lands or plot or plots to such society and arrange to execute a lease deed as required under these Regulations.]