Section 92(4) in Maharashtra Housing and Area Development Act, 1976
(4)After making provision for the matters aforesaid, if there is any surplus area in the new building, it may be utilised by the Board for such other purposes as it deems fit, with a view to reducing the incidence of [instalments towards the price of the tenements] [These words were substituted for the word 'rent' by Maharashtra 12 of 1989, Section 9(b).] on the occupiers of residential tenements by maximum exploitation of such surplus area for other purposes.
