Section 5 in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
5. Reservation of tenements.
- Subject to the provisions of these Regulations :-(1)there shall be reserved by the Board in every housing scheme, or in relation to housing scheme in any area during any period specified in this behalf, tenements fob the categories of persons as specified in rule 13 of the rules in the percentages shown against them in the said rule;(2)there may be reserved by the Board in every colony not exceeding two percent of the existing tenements therein,(a)for locating such amenities provided in the colony as the Authority may by general or special order specify in this behalf; and(b)for the staff appointed for the administration and maintenance of the colony on such terms and conditions and in such manner as the Board may, subject to any general directions of the Authority, think fit;(3)[ the reservation of tenements under sub-clause (a) of clause (2) may be made on such principles, in such manner and on payment of such rent or sale price as the Authority may determine in accordance with the provisions of rule 15 of the Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981.] [Clause (3) was substituted by G. N. of 20.11.1982.]
