Section 9(2)(a) in Maharashtra Housing (Regulation And Development) Act, 2012

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State of Maharashtra - Subsection

Section 9(2)(a) in Maharashtra Housing (Regulation And Development) Act, 2012

(a)particulars,-

(i)the plans and specifications approved by the local authority and all other approvals required under any law, as applicable;

(ii)the date by which the possession of the flat is to be handed over to the purchaser;

(iii)the extent of the carpet area of the flat;

(iv)the extent of the utility area;

(v)the total price of the flat including the proportionate price of the limited common areas and facilities and parking spaces which should be shown separately, to be paid by the purchaser of flat; and the intervals at which instalments thereof may be paid;

(vi)allotment of fixed parking space to the flat purchaser:

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State of Maharashtra - Subsection

Section 9(2)(a) in Maharashtra Housing (Regulation And Development) Act, 2012