Section 18(5) in Maharashtra Housing (Regulation And Development) Act, 2012
(5)(a)If the promoter fails within the prescribed period to submit an application to the Registrar,(i)for registration of society in the manner provided in the Maharashtra Co-operative Societies Act, 1960;(ii)for registration of Apex Body or Federation, in the manner as prescribed, the Competent Authority may, upon receiving application from the persons who have taken flats from the said promoter, a co-operative society or company or any other legal entity in respect of any of the buildings in the layout, direct the District Deputy Registrar; Deputy Registrar or, as the case may be, Assistant Registrar concerned, to register the society, the Apex Body or Federation.(b)No such direction to register any society or Apex Body or Federation, under clause (i) or (ii) above, shall be given to the District Deputy Registrar; Deputy Registrar or, as the case may be, Assistant Registrar, by the Competent Authority without first verifying the authenticity of the applicant's request and giving the concerned promoter a reasonable opportunity of being heard.
