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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3)(b) in Maharashtra Housing (Regulation And Development) Act, 2012

(b)The promoter shall not allow persons to take possession until occupation or completion certificate, as the case may be, where such certificate is required to be given under any law, is duly given by the local authority and no person shall take possession of a flat until such occupation or completion certificate has been duly given by the local authority.