Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 103E] [Entire Act] State of Maharashtra - Subsection Section 103E(5) in Maharashtra Housing and Area Development Act, 1976 (5)An application under sub-section (2) may be made jointly by all or any of the owners interested in respect of the tenements situated in the same building.
