Section 4(1A)(b) 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 4(1A)(b) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963

(b)copies of documents,-

(i)the certificate by an Attorney-at-law or Advocate under clause (a) of sub-section (2) of section 3;

(ii)Property Card or extract of Village Forms VI or VII and XII or any other relevant revenue record showing the nature of the title of the promoter to the land on which the flats are constructed or are to be constructed;

(iii)the plans and specifications of the flat as approved by the concerned local authority],

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State of Maharashtra - Subsection

Section 4(1A)(b) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963