Maharashtra Housing and Area Development Authority (Penalty for default in payment of rent, compensation or amount) Rules, 1986

The Maharashtra Housing and Area Development Authority (Penalty for default in payment of rent, compensation or amount) Rules, 1986

Published vide Notification No. G.N., H. & S.A.D., No. ARD. 1084/(1435)/D-4, dated 25th March, 1986 (M.G., 1986, Part 4B, p. 343)

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In exercise of the powers conferred by clause (xi) of sub-section (2) of section 184, read withExplanation II to Section 66 of the Maharashtra Housing and Area Development Act, 1976 (Maharashtra XXVIII Of 1977), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (3) of the said section 184, namely:-

1. Short title.- These rules may be called the Maharashtra Housing and Area Development Authority (Penalty for default in payment of rent, compensation or amount) Rules, 1986.
2. Manner of levying penalty for default in payment of rent, compensation or amount.- If a person authorised to occupy an Authority premises fails to pay the arrears of rent, compensation or amount lawfully due from him under the provisions of Chapter-VI of the Act, the Competent Authority may levy penalty at the rate of ten per cent of such rent, compensation or amount which is in default.