Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Maharashtra - Subsection

Section 8A(b) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(b)The Chief Officer shall display a notice on the Board of his office inviting applications from individuals or housing societies or proposed housing societies consisting of members belonging to specified category or categories for allotment of vacant lands or plots for construction of residential houses.