Section 10 in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
10. [ Execution of, lease deed and delivery of possession of land. [Regulation 10 was substituted by G. N. of 4.5.1987.]
- After payment of the whole amount of premium, there shall be executed a lease deed, in favour of allottee, subject to the directions, if any, to the contrary by the Authority in any case having regard to the facts and circumstances thereof, the possession of the land shall not be delivered before execution of such lease deed.]
