Section 5 in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
5. Manner of disposal of land for non-residential purpose.
- The Authority may dispose of any vacant land or plot, which is proposed to be used for a purpose other than residential in an approved layout, in any of the manners indicated in regulation 3 or by making offers to or accepting offers from a public charitable trust, or a society registered under the Societies Registration Act, 1860 (XXI of 1860).
