Section 94(6) in Maharashtra Housing and Area Development Act, 1976
(6)If any occupier of a new building, after accepting and occupying the accommodation allotted to him, fails to become a member of the co-operative housing society formed by the occupiers of such building within a period of three months from the date of allotment or the date specified by the Board, the right of such occupier to get such accommodation shall stand forfeited and the occupier, who is occupying the new accommodation, shall be liable for eviction and the responsibility of the Board to provide him any accommodation shall cease.] [Sub-sections (5) and (6) were substituted for sub-section (5) by Maharashtra 16 of 1998, Section 6, (w.e.f. 15-51998).]
