Section 590 in The Maharashtra Co-Operative Societies Act, 1960
590. - No. Sagruyo. 2590/3099/236/14-C - In exercise of the powers conferred by clauses (a) and (b) of sub-section (1) and sub-section (2) of Section 42 of the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961) and of all other powers enabling it in that behalf and in supersession of clause (B), so far as it relates to the Housing Co-operative Societies, of Notification, Revenue. Department, No. 10055/28, dated 22nd March 1939, the Government of Maharashtra hereby remits the whole stamp duty and registration fee payable under the Bombay Stamps Act, 1958 (Bombay LX of 1958) and the Registration Act, 1908 (16 of 1908) respectively on conveyance relating to mortgage or sub-mortgage of immovable property consisting of a unit or building or buildings or open plots for residential use executed -
(a)in case of members of the Co-operative House Mortgage Society in favour of that society or by the Co-operative House Mortgage Society in favour of Maharashtra State Co-operative Housing Finance Corporation Limited, with effect from the date of issue of this Notification.(b)or to be executed between Co-operative Housing Society or Co-operative House Mortgage Society and the Maharashtra State Co-operative Housing Finance Corporation on one side and the Housing and Urban Development Corporation on other side with effect from 11th November 1986.Explanation. - For the purpose of this notification "unit" means and includes a flat, apartment, tenement, block, house, open plot or any other unit by whatever name called.Co-operation And Textiles Department Mantralaya Annexe, Bombay 400 032m, dated the 7th August 1993OrderMaharashtra Co-operative Societies Act, 1960.
