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[Cites 0, Cited by 0] [Section 36(8)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(8)(b) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(b)of my spouse.
(ii)[document] [These words were substituted for the words 'Certificate by the authority' by G. N. of 25.4.1990.], as prescribed in the Notice inviting applications for this housing scheme under Regulation 7(1), in respect of stay in Maharashtra.
(iii)My School Leaving or Birth Certificate or a Certificate issued by a Civil Surgeon as regards my age.
(iv)Affidavit declaring that I or my spouse or my minor Child/children do not own or hold on a hire-purchase basis or on an out-right sale basis or on a rental basis from the Maharashtra Housing and Area Development Authority a house or a flat or a residential plot of land within the municipal limit of.
(v)Certificate in support of my claim for including me in the Category indicated at the top of the application from the authorities prescribed in the Notice issued under Regulation 7(1) in respect of this housing scheme.
(vi)Pay-in-slip issued by the Bank towards earnest money.