Section 12 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
12. All disposal to be by public notice.
- [(1)] [Added by G.N. of 18.11.1982.] As soon as any residential tenements in a scheme are ready for disposal, either on account of new construction, completed or proposed, or on account of vacancies caused in the existing tenements, the Authority shall invite applications by a notice to be published in a manner laid down by the Authority :[Provided that such a notice may not be published if there is in force a waiting list of applicants for that scheme in respect of the same group of tenements prepared in pursuance of the provisions in the regulations made in that behalf.] [Substituted by G.N. of 22.10.1984.](2)[ As soon as any commercial tenements are ready for disposal, either on account of new construction, or development of a commercial centre, completed or proposed, or on account or vacancies caused in the existing tenements, the Authority shall invite tenders by a notice to be published in a manner laid down by the Authority.] [Added by G.N. of 18.11.1982.]Part - IV Miscellaneous
