Section 44(2) in The Gujarat Ownership Flats Act, 1973
(2)In particular and without prejudice to the generality of the foregoing power, such rule may provide for all or any of the following matters, namely:(a)under Section 3, the particulars as respects the design and the materials to be used in the construction of the building and the other information and documents to be disclosed, the manner in which disclosure shall be made and the documents of which true copies shall be given by the promoter.(b)under Section 4, the particulars to be contained in the agreement for sale and the documents or copies thereof to be attached to such agreement;(c)under Section 10 the period within which the promoter shall submit an application for registration of a co-operative society or a company;(d)under Section 11, the period within which the promoter shall execute the conveyance;(e)any other matter which has to be, or may be, prescribed by rules.
