Section 6 in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
6. Procedure for allotment.
- [(1) The tenements may be allotted either on the basis of monthly tenancy, or on the basis of sale by deferred payment or on the basis of out-right sale.] [Clause (1) of principal regulation was deleted and clause (2) was renumbered as clause (1) by G.N. of 9.7.1992.](2)[ The allottees of tenement shall held the tenements as Authority premises until the said tenement, after the payment of all the dues of whatever nature is made to the Authority, are duly conveyed to a Cooperative Housing Society or to a Company or to Association.] [Clause (3) of principal regulation was re-numbered as clause (2) by G.N. of 9.7.1992.](3)[ Notwithstanding anything contained in these Regulations the entire building in a scheme may be allotted on the basis of outright sale to the Government or to any Corporation owner or controlled by the State or to any local authority for purposes of residential use :Provided that, the allotment may be made after meeting the demand of persons who have applied in response to the advertisement if the scheme is already advertised.(4)On such allotment under clause (4), the building together with the land underneath and appurtenant thereto shall vest in, and belong to, the Government or as the case may be, the Corporation, and shall be held by it on such conditions and restrictive covenants as may be specified by the Board in this behalf, regard being had to the common service and amenities, common areas and facilities available in relation to such building and the adjoining property of the authority, if any, including water tanks, water connections, electric installations and the like.] [Clause (4) and (5) of the principal regulation were re-numbered as (3) and (4) respectively by G.N. of 9.7.1992.]
