Section 79(i) in The Maharashtra Municipal Corporations Act, 1949
(i)which is declared as a slum area under the provision of the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, to a cooperative society of eligible slum dwellers; or as the case may be to the eligible slum dweller individually at a premium to be decided by the State Government and subject to the prescribed terms and condition; or
