Section 12(2) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
(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
