Section 33(4) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(4)When the amount standing to the credit of a subscriber has become payable under rules 29, 30 or 31 the Accounts Officer shall authorise prompt payment of the portion of the amount standing to the credit of a subscriber in regard to which there is no dispute or doubt the balance being adjusted as soon thereafter as may be.
