Section 13(6) in The Maharashtra Apartment Ownership Act, 1970
(6)Except as provided in this section, the provisions of the [Registration Act, 1908] [These words and figures were substituted for the words and figures 'Indian Registration Act, 1908', by Maharashtra 14 of 1986, Section 4.], shall mutatis mutandis apply to the registration of such Declarations and Deeds of Apartments and the words and expressions used in this section but not defined in this Act, shall have the meanings assigned to them in the [Registration Act, 1908] [These words and figures were substituted for the words and figures 'Indian Registration Act, 1908', by Maharashtra 14 of 1986, Section 4.].
