Section 8E(4) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(4)If in the opinion of the Authority it is not feasible to grant a lease of any of its lands under this regulation, it may offer tenements in buildings constructed by it to members of the Co-operative Society in the schemes undertaken on the land acquired from the society or on any other land provided such members are eligible for allotment to tenements in such schemes under the provisions of law for the time being in force.
