Section 8E(1) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(1)If the Authority is satisfied that prior to the date of issue of a notice under the proviso to sub-section (1) of section 41 of the Act a Co-operative Society has registered itself under the Maharashtra Cooperative Societies Act, 1960 (Maharashtra XXIV of 1961), or has taken substantial steps to register itself under the said Act, and has also executed prior to the said date a registered sale-deed with the land owner in respect of a land or a part thereof which is proposed to be acquired by Government for any of the schemes of the Authority, the Authority may on acquisition and vesting of such land so acquired or such part of any other land vesting in it for construction of a building or buildings providing accommodation to persons who are members of such a Co-operative Society prior to the date of issue of notice under the proviso to sub-section (1) of section 41 of the Act.
