Section 103B(2A)(b) in Maharashtra Housing and Area Development Act, 1976

[Cites 0, Cited by 0] [Section 103B(2A)] [Section 103B] [Entire Act]

State of Maharashtra - Subsection

Section 103B(2A)(b) in Maharashtra Housing and Area Development Act, 1976

(b)the percentage of the occupiers who had initially agreed to become members of the co-operative society formed under sub-section (1) is reduced to less than seventy per cent of the occupiers as a result of some members opting out, or due to the number of additional tenancies or licences created in the building thereafter or due to any other reason whatsoever,

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State of Maharashtra - Subsection

Section 103B(2A)(b) in Maharashtra Housing and Area Development Act, 1976