Section 19 in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
19. Transfer of application.
- If any applicant on an approved list or waiting list dies or is transferred or leaves the place in which the tenement is located, or for any other reason which, in the opinion of the Authorised Officer, is adequate, his application may with the previous approval of the [Chief Officer] [These words were substituted for the words 'Allotment Committee' by G. N. of 9.7.1992.] be transferred in the name of any other bona fide member of his family whose name is mentioned in the application for allotment under these Regulations. In case the bona fide member is not interested or if there be no bona fide member then the tenement may be allotted to the next person in the waiting list.
