Section 7A in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
7A. [ Removal of doubt. [Section 7A was inserted, by Maharashtra 36 of 1986, Section 7.]
- For the removal of doubt, it is hereby declared that clause (ii) of Sub-Section (1) of section 7 have been retrospectively substituted by clause (a) of Section 6 of the Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, management and Transfer) (Amendment) Act, 1986 (hereinafter in this Section referred to as "the Amendment Act"), it shall be deemed to be .effective as if the said clause (ii) as so substituted had been in force at all material times; and the expression "or construct any additional structures" in clause (ii) of sub-section (1) of section 7 as it existed before the commencement of the Amendment Act and the expressions "constructed and completed in accordance with the plans and specifications aforesaid" and "any unauthorised change in the construction" in sub-section (2) of section 7 shall, notwithstanding anything contained in this Act or in any agreement, or in any judgement, decree or order of any Court, be deemed never to apply or to have applied in respect of the construction of any other additional buildings or. structures constructed or to be constructed under a scheme or project of development in the layout after obtaining the approval of a local authority in accordance with the building rules or building bye-laws or Development Control Rules made under any law for the time being in force.]
