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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(a) in Maharashtra Housing (Regulation And Development) Act, 2012

(a)call upon any promoter, at any time, to furnish in writing, by himself or through his authorized representative, such information or explanation with regard to compliance of the promoter's obligations relating to ownership agreement as the Housing Regulatory Authority may require;