Section 44 in Maharashtra Horticulture Development Corporation Act, 1984
44. Plot-holder to be co-partner and owner of plot allotted to him.
- Subject to the other provisions of this Act or the rules made thereunder or the other terms and conditions of allotment of plot under this Act, every allotment of a plot to a plot-holder shall be on the basis that the plot-holder shall be a co-partner in the land comprised in the plot with the Corporation until such time the plot-holder discharges his liabilities under Chapter VII and the plot-holder shall become the owner of such plot after he discharges such liabilities.
