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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3)(a) in Maharashtra Housing (Regulation And Development) Act, 2012

(a)It shall be the responsibility of the promoter to obtain the occupation certificate or building completion certificate in respect of the building from the concerned local authority as per the building regulations in force and make a copy thereof available to the flat purchasers or unit holders individually or to an organization which is the authorized collective body of flat purchasers or unit holders, as the case may be.