Section 4(b) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(b)[ The Authority shall determine from time to time the rates of premium and rent for the disposal of land or plot under clause (iii) regulation 3 and dispose of, only in accordance with clause (iii) of regulation 3, land or plot, proposed for residential use for the groups mentioned in sub-clauses (i), (ii) and (iii) of clause (a) of regulation 4.] [Inserted by G. N. of 8.3.1984.]
