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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5)(i) in Maharashtra Housing (Regulation And Development) Act, 2012

(i)It shall be the responsibility of the promoter to provide essential services such as water supply, electricity, light in passages and staircases, lifts and sanitary services as per agreement to the flat purchasers or unit holders of the building or flat or to any person in authorised occupation thereof till such time and in such manner as specified in the agreement of sale and such services shall not, except with just and sufficient notice, be cut-off, withheld, or curtailed. The aforesaid responsibility is subject to the service provider providing the same. If the service provider is unable to provide the aforesaid services, then the promoter shall not be responsible to provide the same.