Section 8F(4) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(4)The Authority may, at the request of a person who is eligible for the grant of lease of apart of the land or plot under the foregoing provisions of this regulation, allot, subject to his eligibility therefore a tenement in any of buildings constructed by it in the area of his residence in lieu of the grant of a lease as provided in the said provision.]
