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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Maharashtra - Subsection

Section 8A(a) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(a)Where the Authority determines to dispose of any vacant lands or plots intended, to be used for residential purposes by inviting applications by public advertisement on the basis of pre-determined premium or other considerations or both, the procedure prescribed in the succeeding clauses of this regulation shall be followed.