Section 15(e) in The Gujarat Ownership Flats Act, 1973
(e)in Section 11, the words and figure "in accordance with the agreement executed under Section 4" shall be read as if the words "in accordance with any agreement made in respect thereof" had been substituted, and the words "within prescribed period" shall be read as if the words "within three months from the commencement of this Part" had been substituted.
