Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Maharashtra - Subsection Section 11(2) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981 (2)The Authority shall lay down the manner in which the sale price, the hire purchase instalment or the rent is to be determined.
