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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5)(ii) in Maharashtra Housing (Regulation And Development) Act, 2012

(ii)The details of the essential supplies and services referred to in clause (i) above shall be kept by the promoter in the form of a statement and shall be made available on demand to the flat purchasers or unit holders or organization of flat purchasers or unit holders.