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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(a) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(a)"Act" means the Maharashtra Housing and Area Development Act , 1976 (Maharashtra XXVIII of 1977);
(aa)[ "Allotment Committee" means a Committee appointed by the Authority or by the Board as the case may be for the purpose of drawing lots for allotment of plots and for such other purposes relating thereto as the Authority or the Board may think fit from time to time;] [Clause (aa) was inserted by G. N. of 25.4.1990.]
(ab)[ "allottee" means a person to whom a plot is allotted or who is put in possession or occupation of a plot under these Regulations and includes a housing society, a company, an association or a body corporate established under any law for the time being in force in the State; [Clause (ab) & (ac) was inserted by G. N. of 2.1.1984.]
(ac)"applicant" means a person who applies for allotment of a plot under these Regulations;]
(ad)[ "Authority" or "Board" includes an officer appointed by the Authority or by the Board as the case may be, to perform the functions and to exercise the powers of the Authority, the Board or the Chief Officer under these Regulations;] [Clause (ad) was substituted by G. N. of 25.4.1990.]