Section 11 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
11. Manner of disposal of [* * *] [Deleted by G.N. of 18.11.1982.] tenements in buildings constructed by the Authority.
- [(1) The Authority may dispose of -(a)residential tenements in the building constructed by it on any of the following basis namely:-(i)out-right sale,(ii)hire-purchase,(iii)rental; and(b)Commercial tenements in the building constructed by it by outright sale.](2)The Authority shall lay down the manner in which the sale price, the hire purchase instalment or the rent is to be determined.
