Section 21(7) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(7)[ All charges including stamp duty and registration fees to be paid in respect of the documents referred to in clause (6) or clause (6A) shall be borne by the housing society, company or the Association, or the allottee, as the case may be.Explanation. - In sub-clause (c) of clause (1) the expression "Declaration" has the meaning assigned to it in the Apartment Act.] [Clause (7) was substituted by G. N. of 27.11.1984.][Part III-A] [Chapter III-A was inserted by G. N. of 20.11.1982.] Allotment of Commercial Tenements
