Section 8E in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
8E. [ Disposal of land to registered Co operative Societies holding lands under registered sale-deeds executed prior to issue of notice for acquisition. [Regulations 8-E and 8F were inserted by G. N. of 5.5.1986.]
(1)If the Authority is satisfied that prior to the date of issue of a notice under the proviso to sub-section (1) of section 41 of the Act a Co-operative Society has registered itself under the Maharashtra Cooperative Societies Act, 1960 (Maharashtra XXIV of 1961), or has taken substantial steps to register itself under the said Act, and has also executed prior to the said date a registered sale-deed with the land owner in respect of a land or a part thereof which is proposed to be acquired by Government for any of the schemes of the Authority, the Authority may on acquisition and vesting of such land so acquired or such part of any other land vesting in it for construction of a building or buildings providing accommodation to persons who are members of such a Co-operative Society prior to the date of issue of notice under the proviso to sub-section (1) of section 41 of the Act.(2)The grant of a land on lease to a Co-operative Society under clause (1) may be so given only if such grant shall not in any way affect implementation of any of the schemes to be undertaken by the Authority on the acquired land.(3)The foregoing provisions of these Regulations regarding the mode and manner of disposal of vacant land or plot shall not apply to the disposal of land by the Authority under this regulation and regulation 8F.(4)If in the opinion of the Authority it is not feasible to grant a lease of any of its lands under this regulation, it may offer tenements in buildings constructed by it to members of the Co-operative Society in the schemes undertaken on the land acquired from the society or on any other land provided such members are eligible for allotment to tenements in such schemes under the provisions of law for the time being in force.
