Section 24A(1) in The Maharashtra Apartment Ownership Act, 1970
(1)The State Government, by notification in the Official Gazette, may reduce or remit whether prospectively or retrospectively-(a)the stamp duty with which under any law relating to stamp duty for the time being in force, instruments or documents executed by or on behalf of a promoter, an apartment owner or association of apartment owners relating to any of the purposes of the Act are respectively chargeable;(b)any fee payable by or on behalf of any promoter, apartment owner or association of apartment owners in relation to instruments or documents referred to in clause (a) under any law relating to the registration of documents or to court-fees, for the time being in force,which the State Government is competent to levy.
