Section 15(2) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely:-(a)under section 3, the particulars as respects the design and the materials to be used in the construction of the building and the other information and documents to be disclosed, the manner in which disclosure to be made and the documents of which true copies shall be given by the promoter;(b)[ under section 4, the form of agreement;] [Clause (b) was substituted for the original by Maharashtra 36 of 1986, Section 9.](c)under section 10, the period within which the promoter shall submit an application for registration of a co-operative society or a company;(d)under section 11, the period within which the promoter shall execute the conveyance;(e)any other matter which has to be, or may be, prescribed by rules.
