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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1)(a) in The Maharashtra Apartment Ownership Act, 1970

(a)Description of the land on which the building and improvements are or are to be located; and whether the land is freehold or leasehold [and whether any lease of the land is to be granted in accordance with the second proviso to section 2 of this Act] [These words were deemed always to have been added by Maharashtra 6 of 1974, Section 6.];