Section 3(2)(m) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963

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State of Maharashtra - Subsection

Section 3(2)(m) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963

(m)when the flats are advertised for sale, disclose inter alia in the advertisement the following particulars, namely

(i)the extent of the carpet area of the flat including the area of the balconies which should be shown separately;

(ii)the price of the flat including the proportionate price of the common areas and facilities which should be shown separately, to be paid by the purchaser of flat; and the intervals at which the instalments thereof may be paid;

(iii)the nature, extent and description of the common areas and facilities; and

(iv)the nature, extent and description of limited common areas and facilities, if any.]

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State of Maharashtra - Subsection

Section 3(2)(m) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963