Section 19(3) in Maharashtra Housing (Regulation And Development) Act, 2012
(3)Where the title of the promoter to be conveyed is in respect of the entire Undivided or inseparable land underneath all such buildings in a layout, and if no period for executing such conveyance of the entire undivided or inseparable land underneath all such buildings jointly or otherwise in favour of Apex Body or Federation is agreed upon, then such conveyance shall be executed by the promoter in favour of Apex Body or Federation within such time as may be prescribed, after formation of such Apex Body or Federation.
