Section 14A in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
14A. [ Special provision for disposal of tenements in certain circumstances. [Regulation 14A was inserted by G. N. of 27.11.1984.]
- If even after renotification of vacancies as provided in Regulation 14 there is no adequate response and demand for tenements in any particular scheme such of the tenements as cannot be so disposed of must be disposed of on the 'first served' basis or in any other manner determined by the Authority from time to time.]
