Section 2(a) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
(a)"Act" means the Maharashtra Housing and Area Development Act, 1976 (Maharashtra XXVIII of 1977);(aa)[ "Commercial Centre" means any specific area referred to as such in which Authority has constructed or proposes to construct a building or a group of buildings consisting of tenements intended to be used for a commercial purpose or any other non-residential purpose, as may be approved by the Authority; [Added by G.N. of 18.11.1982.](ab)"Commercial tenement" means a tenement in a building constructed by the Authority in a commercial centre;]
