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

State of Maharashtra - Subsection

Section 11(2) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963

(2)[ It shall be the duty of the promoter to file with the Competent Authority, within the prescribed "'period, a copy of the conveyance executed by him under sub-section (1).