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[Cites 0, Cited by 0] [Section 24A(1)] [Section 24A] [Entire Act]

State of Maharashtra - Subsection

Section 24A(1)(b) in The Maharashtra Apartment Ownership Act, 1970

(b)any fee payable by or on behalf of any promoter, apartment owner or association of apartment owners in relation to instruments or documents referred to in clause (a) under any law relating to the registration of documents or to court-fees, for the time being in force,