Section 190 in Maharashtra Housing and Area Development Act, 1976
190. Maharashtra XLV of 1963 not to apply to Authority, etc.
- The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963, shall not apply to the Authority duly constituted under the Maharashtra Housing and Area Development Act, 1976, or to any land or building belonging to or vesting in any such Authority.
