Section 25(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(2)[ The housing society or the company may give permission to transfer any tenement, if ,-(a)(i)a period of five years has elapsed from the date of allotment of tenement under Regulation 20 to the allottee;(ii)in the case of tenements falling in the housing schemes formulated for persons belonging to the Economically Weaker Section or the Low Income Group or the Middle Income Group, the transferee falls within any of the aforementioned groups;(iii)in the case of tenements falling in the housing schemes formulated for persons belonging to High Income Group, the transferee falls within the same income group;(b)the transferee has paid all the dues to the Board on behalf of the Authority.]
