Section 2 in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ "Competent Authority" means a Competent Authority appointed under section 5A] [Clause (a) was inserted by Maharashtra 4 of 2008, (w e.f. 25-2-2008), Section 2(a).][(a-1) "Flat" means a separate and self-contained set of premises used or intended to be used for residence, or office, show-room or shop or godown [or for carrying on any industry or business] [Renumbered by Maharashtra 4 of 2008, (w.e.f. 25-2-2008), Section 2(a).] (and includes a garage), the premises forming part of a building [and includes an apartment.] [These words were added by Maharashtra 15 of 1971, Schedule.]]Explanation. - Notwithstanding that provision is made for sanitary, washing, bathing or other conveniences as common to two or more sets of premises, the premises shall be deemed to be separate and self-contained;(b)"prescribed" means prescribed by rules made under this Act;(c)["promoter" means a person and includes a partnership firm or a body or association of persons, whether registered or not] [These words were substituted for the words 'promoter' means 'a person' by Maharashtra 4 of 2008, (w.e.f. 25-2-2008), Section 2(b).] who constructs or causes to be constructed a block or building of flats, [or apartments] [These words were inserted, by Maharashtra 15 of 1971, Schedule] for the purpose of selling some or all of them to other persons, or to a company, co-operative society or other association of persons, and includes his assignees; and where the person who builds and the person who sells are different persons, the term includes both;(d)"Registrar" means the Registrar as defined in the Maharashtra Co-operative Societies Act, 1960, (Maharashtra XXIV of 1961) or, as the case may be, in the Companies Act, 1956;(e)"to construct a block or building of flats [or apartments] [These words were inserted, by Maharashtra 15 of 1971, Schedule]" includes to convert a building or part thereof into flats [or apartments] [These words were inserted, by Maharashtra 15 of 1971, Schedule];(f)[ the expressions, "apartment" and "apartment owner" shall have the meanings, respectively assigned to them in the Maharashtra Apartment Ownership Act, 1970.] [Clause (f) was added, by Maharashtra 15 of 1971, Schedule]
