Section 2(a) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(a)[ "Competent Authority" means a Competent Authority appointed under section 5A] [Clause (a) was inserted by Maharashtra 4 of 2008, (w e.f. 25-2-2008), Section 2(a).]
