Section 9 in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
9. Application for tenements.
(1)Any person desirous of getting a tenement for bona fide residential purposes may, in pursuance of the notice displayed under Regulation 7, apply in Form I. The application shall be accompanied by such particulars as specified in the Forms. Persons below the age of 18 years shall not be eligible to apply for any tenement.(1A)[ A person shall not be eligible to apply for any tenement in municipal area if he or his/her spouse or his/her minor children own a house or a flat or a residential plot of land or holds on a hire-purchase basis or outright sale basis or on a rental basis form the Maharashtra Housing and Area Development Authority a house or a flat or a residential plot of land in his/her name, or in the name of his/her minor children as the case may be, in such a municipal area.] [This clause was inserted by G. N. of 15.6.1989.](2)No application shall be accepted unless -(a)it is received with its acknowledgements on or before the date specified in the notice displayed under Regulation 7; and(b)the applicant pays the earnest money or makes the initial payment as specified or required in accordance with such notice.(3)The applicant shall not be entitled to any interest, on the amount of the earnest money or such initial payment made by him under this Regulation.(4)[ No person shall tender more than one application in the general category or any reserved category in any scheme.(5)[ * * *] [Clause (4) and (5) were inserted by G. N. of 16.1.1982.]
