Section 9(1) in Maharashtra Housing (Regulation And Development) Act, 2012
(1)Notwithstanding anything contained in any other law, for the time being in force, a promoter who intends to construct or constructs a block or building of flats all or some of which are taken or to be taken on ownership basis or otherwise, shall, before, he accepts any sum of money as advance payment or deposit exceeding twenty per cent. of the sale price, enter into a written agreement for sale with each of such persons who are to take or have taken such flats, and the agreement shall be registered under the Registration Act, 1908 (hereinafter, in this section, referred to as "the Registration Act") and such agreement shall be in the prescribed form.
