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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(c) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(c)"allottee" means a person to whom a tenement is allotted or who is put in possession or occupation of a tenement under these Regulations, and includes :-
(i)a housing society, a company, an Association or a body corporate established under any law for the time being in force in the State; and .
(ii)all such persons who, before the commencement of these Regulations, are duly and legally in possession or occupation of any premises of the Authority;