Section 17(e) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(e)in section 11, the words and figure "in accordance with the agreement executed under section 4" shall be read as if the words "in accordance with any agreement made in respect thereof" had been substituted and the words "within the prescribed period" shall be read as if the words "within three months from the commencement of this Act" had been substituted.
