Section 13(6) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(6)On receiving such intimation from the Competent Authority, notwithstanding anything contained in any other law for the time being in force, the concerned local authority shall not grant such promoter any permission or licence under the relevant law for construction of flats for a period for which the promoter is so disqualified.] [Sub-sections (4), (5) & (6) added by Maharashtra 4 of 2008, (w.e.f. 25-2-2008), Section 7(b).]]
