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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5)(iii) in Maharashtra Housing (Regulation And Development) Act, 2012

(iii)If the allottee or flat or unit purchaser or organization fails to pay the outgoings to the promoter, which are payable by the allottee or flat or unit purchaser or organization under this Act, for a period of more than three months, then the promoter may, approach the competent authority who may after giving notice of not less than seven days to such allottee or flat or unit purchaser or organization, as the case may be, cut-off, withold or in any manner curtail or reduce any essential supply or service enjoyed by such allottee or flat or unit purchaser or organization in the project.