Section 17 in Maharashtra Housing (Regulation And Development) Act, 2012
17. No mortgage, etc., to be created without consent of parties after execution of agreement for sale.
- No promoter shall, after he executes an agreement to sell any flat, mortgage or create a charge on the flat without the previous consent of the person who takes or agrees to take the flat, and if any such mortgage or charge is made or created without such previous consent after the agreement referred to in section 9 is registered, it shall not affect the rights and interests of such persons.
