Section 4(1A) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(1A)[ The agreement to be prescribed under sub-section (1) shall contain inter alia the particulars as specified in clause (a); and to such agreement there shall be attached the copies of the documents specified in clause (b)-(a)particulars-(i)if the building is to be constructed, the liability of the promoter to construct it according to the plans and specifications approved by the local authority where such approval is required under any law for the time being in force;(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 including the area of the balconies which should be shown separately;(iv)the price of the flat including the proportionate price of the common areas and facilities which should be shown separately, to be paid by the purchaser of flat; and the intervals at which instalments thereof may be paid;(v)the precise nature of the organisation to be constituted of the persons who have taken or are to take the flats;(vi)the nature, extent and description of limited common areas and facilities;(vii)the nature, extent and description of limited common areas and facilities, if any;(viii)percentage of undivided interest in the common areas and facilities appertaining to the flat agreed to be sold;(ix)statement of the use for which the flat is intended and restriction on its use, if any;(x)percentage of undivided interests in the limited common areas and facilities, if any, appertaining to the flat agreed to be sold;(b)copies of documents,-(i)the certificate by an Attorney-at-law or Advocate under clause (a) of sub-section (2) of section 3;(ii)Property Card or extract of Village Forms VI or VII and XII or any other relevant revenue record showing the nature of the title of the promoter to the land on which the flats are constructed or are to be constructed;(iii)the plans and specifications of the flat as approved by the concerned local authority],
