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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(5)(b) in Maharashtra Housing (Regulation And Development) Act, 2012

(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.