Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 15 in The Maharashtra Apartment Ownership Act, 1970 15. Removal on bar to subsequent resubmission of property to Act. - The removal provided for in the preceding section shall in no way bar the subsequent resubmission of the property to the provisions of this Act.
