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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963

(1)The State Government may, subject to the condition of previous publication, by notification in the Official Gazette, make rules for carrying into effect the provisions of this Act.