Section 7 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
7. Concessions for residential use.
(1)The Authority may also dispose of vacant land for residential purposes to individuals or to co-operative housing societies at concessional rates of premium and lease rent or of lease rent regard being had to the total household income, percentage of expenditure on food and clothing in the total consumption expenditure of the household and the likely surplus which the individual or the member of the cooperative housing society would be able to set apart for housing.(2)The Authority shall, by regulations, formulate groups in which every person can be classified on the basis of the factors enumerated in sub-rule (1) and prescribe rates of concessions admissible to each of such groups.
