Section 21H in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
21H. Allotment of tenements.
(1)A commercial tenement or a group of commercial tenements shall, subject to the provisions of clause (2) of this regulation, be allotted by the Chief Officer to the tenderer who is held eligible and whose tender is the highest for the tenement or a group of tenements, as the case may be, for which he has presented his tender. The names of the persons to whom the tenements or group of tenements are so allotted in a building or a group of buildings in a Commercial Centre and the particulars of the tenements or group of tenements allotted to them in-a building or a group of buildings and such other particulars as may be determined by the Chief Executive Officer shall be entered in the allotment register kept for the purpose.(2)Notwithstanding anything contained in clause (1) of this regulation-(a) the Chief Officer may, if necessary, reject all or any of the tenders without assigning any reasons.(b)the conditional tenders shall be liable to be rejected.(c)the Chief Officer shall not, in cases wherein the highest tender is for an amount which is less than the upset price determined by the Authority accept the tender or allot the tenement but shall place the matter before the Board and make the allotment or reject all the tenders in accordance with the decision of the Board in that behalf;Provided that, no such allotment in pursuance of the Board's decision shall be made by the Chief Officer unless the decision of the Board is confirmed by the Authority. The Authority shall, as far as possible, confirm or refuse to confirm such decision within a period of two months from the date of receipt of Board's decision. The decision of the Authority in such a case shall be final.
