Section 16 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
16. [ Disposal of land under building. [Substituted by G.N. of 17.12.1983.]
- The land underneath a building including a building comprising single storied tenements, constructed by the Board and disposed of on an out-right sale basis or hire purchase basis together with the land appurtenant thereto, shall, subject to any directions issued by theAuthority from time to time, be conveyed by lease to the person purchasing the building or the single storied tenement, as the case may be, or to a co-operative society, company or an association of apartment owners formed by the occupants of the building.]
