Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA OWNERSHIP FLATS (REGULATION OF THE PROMOTION OF CONSTRUCTION, SALE, MANAGEMENT AND TRANSFER) (RETROSPECTIVE AND EXTENSION OF DURATION) ACT, 2000 49 of 2000 [19th December, 2000] CONTENTS 1. Short title and commencement 2. Amendment of section 1 of Mah. XLV of 1963 3. Savings 4. Removal of doubt MAHARASHTRA OWNERSHIP FLATS (REGULATION OF THE PROMOTION OF CONSTRUCTION, SALE, MANAGEMENT AND TRANSFER) (RETROSPECTIVE AND EXTENSION OF DURATION) ACT, 2000 49 of 2000 [19th December, 2000] An Act to extend the duration of the Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963, with retrospective effect. WHEREAS it is expedient further to extend the duration of the Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963 (Mah. XLV of 1963.), with retrospective effect; It is hereby enacted in the Fifty-first Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) (Retrospective and Extension of Duration) Act, 2000. (2) It shall be deemed to have come into force on the 1st April 2000. 2. Amendment of section 1 of Mah. XLV of 1963 :- In section 1 of the Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963 (Mah. XLV of 1963.) (hereinafter referred to as "the principal Act"), in sub-section (4), for the figures "2000" the figures "2005" shall be substituted. 3. Savings :- Nothing in this Act shall render any person liable to be convicted of any offence in respect of anything done or omitted to be done, during the period commencing on the 1st day of April 2000 and ending on the date of publication of this Act in the Official Gazette, if such act or omission was not an offence but for the retrospective extension of duration of the principal Act, by this Act. 4. Removal of doubt :- For the removal of doubt, it is hereby declared that the principal Act, which was to expire after the 31st March 2000 having been retrospectively extended from the 1 st April 2000 shall be deemed never to have expired at any time and all its provisions as amended and extended by this Act shall, subject to the provisions of section 3 of this Act, be deemed to be continuously in force.