Section 10(2) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(2)[ If any property consisting of building or buildings is constructed or to be constructed [and the promoter submits such property to the provisions of the Maharashtra Apartment Ownership Act, 1970, by executing and registering a Declaration as provided by that Act] [Section 10 was renumbered as sub-section (1) of that section and sub-section (2) was added by Maharashtra 15 o 1971, Schedule] then the promoter shall inform the Registrar as defined in the Maharashtra Co-operative Societies Act, 1960, accordingly; and in such cases, it shall not be lawful to form any co-operative society or company].[* * * * * * *] [The words 'and each apartment owner shall be entitled to the exclusive ownership and possession of his apartment as provided in the first mentioned Act' were deleted, by Maharashtra 53 of 1974, Section 6(d) M.G.G. Part IV page. 666.]
