Section 35A(6) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(6)[] [Clause (6) was deleted and clause (7) was re-numbered as clause (6) by G. N. of 14.10.1993.] Other procedural requirements to implement the regulations on this issue shall be framed by MHADA from time to time and made known to public through a notification.]
