Section 103B(2A) in Maharashtra Housing and Area Development Act, 1976
(2A)[ Where after the date of application made under sub-section (1),-(a)any owner has undertaken the work of any repairs to the building; or(b)the percentage of the occupiers who had initially agreed to become members of the co-operative society formed under sub-section (1) is reduced to less than seventy per cent of the occupiers as a result of some members opting out, or due to the number of additional tenancies or licences created in the building thereafter or due to any other reason whatsoever,then the power of Board to approve the proposal shall not be affected, and notwithstanding anything contained in sub-section (1), the Board shall approve the proposal and direct the co-operative society to deposit the approximate amount as required under sub-section (2).] [Sub-section (2A) shall be deemed always to have been inserted, by Maharashtra 12 of 1989, Section 13(c).]
