Section 18 in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
18. [ Act not to apply to Housing and Area Development Authority and Boards. [Section 18 was substituted for the original by Maharashtra 12 of 1986, Section 4.]
- Nothing in this Act shall apply to the Maharashtra Housing and Area Development Authority and the Boards established under the Maharashtra Housing and Area Development Act, 1976.]NotificationsG. N., U. D. & P. H. D., No. FOB. 1062/432-Unification-(a), dated 8th February, 1964 (M.G., Part IV-B, page 107) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale Management and Transfer Act, 1963 (Maharashtra XLV of 1963), the Government of Maharashtra hereby appoints Greater Bombay as the area in which, and the 10th day of February, 1964 as the date on which in that area the provisions of the said Act (other than section 1) which has already come into force, on shall come into force.
