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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1)(a) in Maharashtra Housing (Regulation And Development) Act, 2012

(a)make any alteration in the structure described therein in respect of the flat or flats which are agreed to be taken, without the previous consent of that person;