Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Housing And Area Development (Amendment) Act, 2008 31 of 2008 [29 December 2008] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 88 Of Mah. Xxviii Of 1977 3. Repeal Of Mah. Ord. Vi Of 2008 And Saving Maharashtra Housing And Area Development (Amendment) Act, 2008 31 of 2008 [29 December 2008] An Act further to amend the Maharashtra. Housing and Area Development Act. 1976. WHEREAS both Houses of the State Legislature were not in session ; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Housing and Area Development Act, 1976(Mah. XXVIII of 1977). for the purposes hereinafter appealing; and, therefore, promulgated the Maharashtra Housing and Area Development Amendment Ordinance, 2008(Mah. Ord. VI of 2008), on the 29th August 2008 ; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Fifty-ninth Year of the Republic of India as follows :-- 1. Short Title And Commencement :- (1 ) This Act may be called the Maharashtra Housing and Area Development (Amendment) Act, 2008(Mah. Ord. VI of 2008). (2) It shall be deemed to have come into force on the 29th August 2008. 2. Amendment Of Section 88 Of Mah. Xxviii Of 1977 :- In section 88 of the Maharashtra Housing and Area Development Act, 1976(Mah. XXVIII of 1977) (hereinafter referred to as " the principal Act"), in sub-section (3),-- (a) in clause (a), for the words " a building will exceed one thousand and two hundred rupees per square metre " the words " a building, per square metre, will exceed such amount, as may be specified by the State Government, by notification in the Official- Gazette, to be the structural repairs cost per square metre " shall be substituted; (b) in clause (6),-- (i) for the words " a building will exceed one thousand and two hundred rupees per square metre" the words " a building, per square metre, will exceed the amount specified under clause (a)" shall be substituted ; (ii) for the words " such building does not exceed one thousand and two hundred rupees per square metre " the words " such building, per square metre, does not exceed the amount specified under clause (a)" shall be substituted ; (c) in the second proviso, for the words "one thousand and two hundred rupees per square metre " the words " the amount specified under clause (a)" shall be substituted. 3. Repeal Of Mah. Ord. Vi Of 2008 And Saving :- (1) The Maharashtra Housing and Area Development (Amendment) Ordinance, 2008, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification issued) under the principal Act, as amended by the said Ordinance, shall be deemed to have been d on e , taker. or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.