Section 16A in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
16A. [ Disposal of amenity and Commercial tenements on hire purchase basis in certain circumstances. [Added by G.N. of 22.10.1984.]
- Notwithstanding anything contained in any of the foregoing rules or in any of the regulations made thereunder, if after notifying and renotifying the tenements for disposal in accordance with the provisions of the foregoing rules or regulations made there under the Chief Officer finds that all or any of the amenity tenements or Commercial tenements in a building cannot be disposed of on outright sale basis, such of the tenements as cannot be so disposed of may, with the approval of the Authority be disposed of on hire purchase basis. The amount of deposit or earnest money or both, the period of hire-purchase, and the amount of hire purchase, and the amount of hire purchase instalment shall be such as might be determined by the Authority from time to time. The tenders shall be invited and considered for the disposal of such tenements on hire purchase basis in the same manner they are invited and considered for the disposal of tenements on out-right sale basis.
