Section 6 in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
6. Disposal of land inviting tenders by public advertisement or on an application by Government, local authority or public sector undertaking.
- Where the Authority determines that vacant lands shall be disposed of by inviting public tenders or by accepting offers from Government, local authority, public sector undertaking, public charitable trust or society registered under the Societies Registration Act, 1860 (XXI of 1860) there shall be presented a tender or an offer in Form 'A'.
