Section 15(6) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
(6)The procedure prescribed for the disposal of commercial tenements shall apply, mutatis mutandis, when the amenity tenements are proposed to be disposed of or the premium in respect of which is proposed to be determined on the basis of invitation of tenders.] [Substituted by G.N. of 18.11.1982.]
