Section 15(d) in The Gujarat Ownership Flats Act, 1973
(d)in Section 10, the words "As soon as a minimum number of persons required to form a co-operative society or a company have taken flats the promoter shall within the prescribed period" shall be read as if the words "Where the minimum number of persons required to form a co-operative society or a company have taken flats, the promoter shall within three months from the commencement of Part I" had been substituted;
