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[Cites 0, Cited by 1] [Section 7(1)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1)(ii) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963

(ii)[ any other alterations or additions in the structure of the building without the previous consent of all the persons who have agreed to take the flats in such building.] [Clause (ii) was substituted and was deemed always to have been substituted by Maharashtra 36 of 1986, Section 6(a).]