Section 8D in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
8D. Allotment of vacant lands or plots by the Authority.
- Notwithstanding anything contained in the other provisions of these Regulations, the Authority may in its discretion allot any vacant land or lands or plot or plots to individuals or housing societies in case such vacant lands or plots are required to be so offered under any slum clearance scheme or for any project undertaken in public interest.]
