Section 4 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
4. Disposal in accordance with area development schemes and layouts.
(1)Where the Authority has acquired vacant lands for the purpose of development of existing urban areas to ensure an orderly urban development, the Boards shall prepare a detailed area development scheme and after obtaining the approval to the layout from the appropriate planning Authority shall obtain administrative approval to the scheme from the Authority.(2)The Authority shall, while according approval to a scheme, give directive to the Board about the manner of disposal of the vacant lands or plots therein, and may reserve to itself, for reasons to be recorded, the right to dispose of any vacant land or plot in the scheme.(3)The disposal of vacant lands under these rules shall be in accordance with area development scheme and the layout so approved.
