Section 13(2) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
(2)[ Notwithstanding anything contained in sub-rule (i) the Authority shall not be required to reserve any tenements or plots for the categories of persons mentioned at serial numbers (2) to (11) in respect of tenements or plots to be disposed of in pursuance of any Urban Development Project assisted by the World Bank.] [Added by by G.N. of 22.10.1984.]
