Section 1 in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
1. Short title, [extent and commencement] [These words were substituted for the words 'extent, commencement and duration' by Maharashtra 37 of 2005.].
(1)This Act may be called the Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963.(2)It extends to the whole of the State of Maharashtra.(3)This section shall come into force at once; and the remaining provisions of this Act shall come into force in [such] [Greater Bombay on 10th day of February 1964 (vide G.N., U.D. & P.H.D., No. FOE. 1062/432-Unification (a), dated 8th February 1964).] areas, and on such dates as the State Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different areas.(4)[* * *] [Sub-section (4) was deleted by the Maharashtra 37 o( 2005, (w.e.f. 1-4-2005).](5)[* * *] [Sub-section (5) was deleted by the Maharashtra 37 of 2005, (w.e.f. 1-4-2005).]
