Section 21(6A) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(6A)[ Notwithstanding anything contained in the foregoing provisions of this Regulation or clause (2) of Regulation 4, but subject to the provisions of any municipal or planning law for the time being in force, the Authority may; if the circumstances.so require, in the case of tenements in a single storeyed building constructed by the Board and disposed of on an out-right sale basis or hire-purchase basis, direct the Chief Officer to take steps without undue delay, after the entire amount due from all the allottees in the building is paid to the Authority,-(i)to convey the tenements in such a building to the individual allottees thereof with its right, title and interest therein;(ii)to lease to them the land underneath and appurtenant to their respective tenements; and(iii)execute the necessary documents in that behalf.]
