Section 3(3) in Maharashtra Housing (Regulation And Development) Act, 2012
(3)In case of a layout, in addition to the provisions of sub-section (2), the promoter shall also disclose,-(a)the phase-wise layout plan of the housing project;(b)the plan of phase of the development works in which flats for sale is marketed in the project;(c)the details of the parts of the colony or apartments and the appurtenant areas that are intended to be kept as common areas, amenities and facilities of layout in respect of the phase being offered for sale or marketed;(d)aggregate area in square metres of the parks, recreational grounds, gardens and play-grounds in a layout.
