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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2)(b) in Maharashtra Housing (Regulation And Development) Act, 2012

(b)Subject to provisions of clause (a) above, the layout including recreation ground, park, garden and playground disclosed along with the building plans, can be amended, modified and varied by the promoter, from time to time, in accordance with the Development Control Regulations including for the utilization of the full development potential available, from time to time.