Section 9(2) in Maharashtra Housing (Regulation And Development) Act, 2012
(2)The agreement to be entered into under sub-section (1) shall contain, inter alia, the particulars as specified in clause (a) of this sub-section and to such agreement there shall be attached the copies of the documents specified in clause (b) thereof,-(a)particulars,-(i)the plans and specifications approved by the local authority and all other approvals required under any law, as applicable;(ii)the date by which the possession of the flat is to be handed over to the purchaser;(iii)the extent of the carpet area of the flat;(iv)the extent of the utility area;(v)the total price of the flat including the proportionate price of the limited common areas and facilities and parking spaces which should be shown separately, to be paid by the purchaser of flat; and the intervals at which instalments thereof may be paid;(vi)allotment of fixed parking space to the flat purchaser:Provided that, no parking spaces shall be allotted in minimum open space;(vii)the nature of the organization to be constituted of the persons who have taken or are to take the flats;(viii)the nature, extent and description of limited common areas and facilities of a building;(ix)the aggregate area of park, garden, recreation ground and playground proposed to be provided for in a lay-out;(x)the nature, extent and description of common areas and amenities and facilities of a layout, if any;(xi)Statement of the use for which the flat is intended and restriction on its use, if any;(xii)percentage of undivided interests in the limited common areas and facilities of the building, pertaining to the flat agreed to be sold;(b)copies of documents,-(i)the certificate by an Attorney-at-law or an Advocate under clause (a) of sub-section (2) of section 3;(ii)Property Card or extract of Village Forms VI or VII and XII or any other relevant revenue record showing the nature of the title of the promoter to the land on which the flats are constructed or are to be constructed;(iii)the plans and specifications of the flats approved by the local authority.
