Section 2(c) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(c)["promoter" means a person and includes a partnership firm or a body or association of persons, whether registered or not] [These words were substituted for the words 'promoter' means 'a person' by Maharashtra 4 of 2008, (w.e.f. 25-2-2008), Section 2(b).] who constructs or causes to be constructed a block or building of flats, [or apartments] [These words were inserted, by Maharashtra 15 of 1971, Schedule] for the purpose of selling some or all of them to other persons, or to a company, co-operative society or other association of persons, and includes his assignees; and where the person who builds and the person who sells are different persons, the term includes both;
