Section 103C(2) in Maharashtra Housing and Area Development Act, 1976
(2)Save as otherwise expressly provided in this Chapter and notwithstanding anything contained in any law for the time being in force, no co-operative society shall transfer such land or building or interest therein, or no member or tenant of the co-operative society shall transfer his interest in any tenement by sale, gift, exchange, leave and licence, assignment or lease; and any such transfer by way of sale, gift, exchange, leave and licence, assignment or lease by the co-operative society of any land vesting in it by or under the provisions of this Chapter or transfer by the member or tenant of his interest as aforesaid shall be void,
