Section 16 in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
16. Act to be in addition to Transfer of Property Act and to over-ride contract to the contrary.
- The provisions of this Act, except where otherwise provided, shall be in addition to the provisions of the Transfer of Property Act, 1882, (Maharashtra IV of 1882) and shall take effect notwithstanding anything to the contrary contained in any contract.
