Section 21M(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(2)On acceptance of the allotment of a tenement, the allottee shall be governed by the terms and conditions contained in the allotment order and the provisions of the Act and Rules and Regulations made thereunder till the property is duly conveyed to the co-operative society, company or association as provided in these Regulations.
