Section 2A(1) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(1)There may be schemes for disposal of vacant lands or plots intended to be used for residential purposes,-(i)for different categories of persons, namely low income group, middle income group, high income group, that is, persons having an income specified in such scheme or for economically weaker sections of the community, industrial workers or for any combination thereof; or(ii)for housing societies consisting of members belonging to an income group as specified in sub-clause (i) above or to other categories of persons or communities specified therein or to any combination thereof or for any other housing societies; or(iii)for government, local authority, public sector undertakings, public charitable trusts or societies registered under the Societies Registration Act, 1860 (XXI of 1860).
